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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(6)(a) in The Bihar Finance Act, 2006

(a)no suit or other proceedings shall be instituted, maintained or continued in any court, tribunal or other authority for the refund of any amount received or realized by way of any tax, interest or penalty;