Section 108(2)(b) in Bihar Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Bihar - Subsection

Section 108(2)(b) in Bihar Goods and Services Tax Act, 2017

(b)the period specified under sub-section (2) of section 107 has not yet expired or more than three years have expired after the passing of the decision or order sought to be revised; or

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State of Bihar - Subsection

Section 108(2)(b) in Bihar Goods and Services Tax Act, 2017