Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Bihar - Subsection Section 10(2) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011 (2)No appeal shall be entertained, unless the amount of tax in respect of which the appeal has been preferred has been paid in full.
