Section 3(2)(b) in Bihar Settlement of Taxation Dispute Rules, 2020

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State of Bihar - Subsection

Section 3(2)(b) in Bihar Settlement of Taxation Dispute Rules, 2020

(b)proof of payment in support of payment of admitted tax and payment against disputed amount before commencement of this Act, by way of challan or challans along with statement, or the payment report downloaded from the website of Commercial Taxes Department or fully and correctly filled TDS certificate in Form C-II, where applicable:

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State of Bihar - Subsection

Section 3(2)(b) in Bihar Settlement of Taxation Dispute Rules, 2020