Section 42 in Bihar Commercial Taxes Tribunal Regulation, 1979
42.
The Secretary shall maintain the following registers in such form as may be prescribed by the Tribunal :-(1)Register of application for revision under Section 41 of the Ordinance.(2)Register of application for review under Section 42 of the Ordinance.(3)Register of application for reference under Section 43 of the Ordinance.(4)Register of application for restoration.(5)Court-fee Register.(6)Register of application for certified copy.(7)Information Register referred to in Chapter VIII.(8)Such other registers as may be prescribed by the Tribunal.
