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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(6) in Bihar Value Added Tax Rules, 2005

(6)The memorandum of appeal shall be presented by the appellant or the applicant or by his agent to the Registrar or Clerk of Court of the Tribunal during office hours at the Tribunal's headquarters or sent to the Tribunal registered post.