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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

(2)Miscellaneous petitions presented before a Bench of the Tribunal or before the Secretary, or received by post, shall also be similarly sealed, dated and endorsed and court-fee stamps shall be punched and entered in the relevant register and placed in the relevant records, maintained for such purpose.