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[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(1) in The Bihar Value Added Tax Act, 2005

(1)Subject to such rules as may be made by the State Government, any of the authorities mentioned in section 10 or any person aggrieved by an order made by the Deputy Commissioner or Joint Commissioner under section 72 or the Commissioner under section 74 or section 77, may, prefer an appeal to the Tribunal.