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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar Settlement of Taxation Dispute Rules, 2020

(2)The authority referred to in sub-rule (6) of rule 3 shall verify the computation of the disputed amount, payments made, the settlement amount and other particulars furnished by the party in the application in Form-I within two days of the furnishing of the said application.