Section 36(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

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State of Bihar - Subsection

Section 36(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

(2)Requisition of court-fee stamps and folios. - On requisition of the application, the Assistant Incharge will bring out the paper or document to be copied and will examine the amount of court-fee stamps and the number of folios required for the copy. The court-fee stamps and the number of folios required shall be carefully calculated so that it may not be necessary to obtain additional court-fee stamps or folios from the applicant. If it is possible at once to inform the applicant what court-fee stamps and folios will be required and if such stamps and folios have not been filed with the application, the Assistant concerned shall note the requisite information on the back of the counterfoil of the application and return it to the applicant. If this is not possible, the applicant shall be informed that the information will be posted in the Information Register and the words "told to consult the information register" shall be noted on counterfoil which shall then be returned to the applicant. The Assistant concerned shall notify the particulars of court-fee stamps and folios required for the preparation of the copy in case of each application at the latest on the day following the day on which the application was filed. This should be done by means of an entry in the Information Register which will be maintained in the following form:-Information Register

Date of application	Serial No. application	Name of party	Information to the party	Dated Signature of the Secretary	Remarks
1	2	3	4	5	6

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State of Bihar - Subsection

Section 36(2) in Bihar Commercial Taxes Tribunal Regulation, 1979