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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1)(b) in Bihar Commercial Taxes Tribunal Regulation, 1979

(b)if the party seeking to adduce additional evidence satisfies the Tribunal that such evidence, notwithstanding the exercise of due diligence, was not within his knowledge, or could not be produced by him at or before the time, when the order under consideration was passed, or