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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

(2)If the Tribunal finds that the application for revision does not conform to the requirements of the ordinance and rules under which it has been filed or these regulations, it may call upon the applicant by a notice to remedy the defect or defects with reasonable date to be specified in the notice. The Tribunal may for good and sufficient cause extend the date.