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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(7)(b) in Bihar Settlement of Taxation Disputes Act, 2016

(b)in the case of a settlement of a dispute (other than a dispute specified in clause (a) of this sub-section or a dispute pending before the Tribunal, any High Court or the Supreme Court) communicate, within seven days, to the authority before which such dispute is pending, a true copy of the order of settlement and the concerned authority shall, upon receipt of the said order, record an order in the relevant proceeding to the effect that the proceeding need not be proceeded with in view of the dispute having been settled, mentioning therein the details of such settlement.