Section 4(2)(c) in Bihar Settlement of Taxation Disputes Act, 2016

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State of Bihar - Subsection

Section 4(2)(c) in Bihar Settlement of Taxation Disputes Act, 2016

(c)accompanied by a certified copy of the application for appeal, in the case of a appeal petition pending before the Joint Commissioner Commercial Taxes (Appeal) or Deputy Commissioner Commercial Taxes (Appeal),

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State of Bihar - Subsection

Section 4(2)(c) in Bihar Settlement of Taxation Disputes Act, 2016