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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(2) in The Bihar Entertainments Tax Rules, 1984

(2)Save with the previous sanction of the Commissioner obtained in writing, no order, other than an order passed by the Commissioner, shall be reviewed more than twelve months after the date of the passing of the order which is sought to be reviewed.