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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(4) in Bihar Value Added Tax Rules, 2005

(4)Where an application for appeal or revision is admitted for hearing on merit the appellate or revisional authority shall, after giving the parties concerned a reasonable opportunity of being heard, fix a date for passing the final order on the appeal or application for revision as the case may be, if the order is not passed on the date of hearing.