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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(5)(iv) in The Bihar Settlement of Taxation Disputes Act, 2021

(iv)a Special Leave Petition being passed under Section 5 of the Act, the said revision, reference, Writ Petition or Special Leave Petition shall be deemed to have been disposed of in terms of the aforesaid settlement.