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

State of Bihar - Subsection

Section 2(2)(k) in Bihar Settlement of Taxation Disputes Act, 2016

(k)"revision" means a petition for revision under the law pending before the the Commissioner of Commercial Tax appointed under section-9 of Part I of the Bihar Finance Act, 1981 or section-10 of the Bihar Value Added Tax Act, 2005 or Tribunal under the Act ;