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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(9) in Bihar Settlement of Taxation Dispute Rules, 2020

(9)All communication in Form-III, Form-IV, Form-V, Form-VI and Form-VII shall be made on e-mail address specified in Form-I.Form - I(Form of application for settlement of dispute under the Bihar Settlement of Taxation Disputes Act, 2019)[See Rule 3 (1)](Application shall be filled and signed by blue ballpoint pen only.)Before the......................................................................I, ...........................(full name in block letters), son of .............................. residing at ............................, being *proprietor/ partner/ karta/ managing director/ principal executive officer/officer in-charge / declared manager hereby apply for settlement of arrear tax, interest, fine or penalty in dispute and the relevant particulars are furnished below:-
1. Trade name of the business  
2. Address of the principal place of business  
3. Postal address at which communication may bemade  
4. PAN of the applicant  
5. E-mail address to which notices /communications may be sent  
6. Mobile number to which communications may besent  
7. Act under which the case is pending  
8. Registration Certificate Number under thelaw, if any  
9. Period of the case in respect of which theapplication is made  
10. Admitted tax payable as per return  
11. Admitted tax paid  
12. Date on which order levying tax, interest,penalty or fine passed  
13. Demand notice number and date  
14. Pending before which authority (AppellateAuthority/Commissioner/Tribunal/ High Court/Supreme Court)  
15. Date on which Appeal/ Revision/ Reference/WP/ SLP filed