Section 4(8)(b) in Bihar Settlement of Taxation Dispute Rules, 2020

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State of Bihar - Subsection

Section 4(8)(b) in Bihar Settlement of Taxation Dispute Rules, 2020

(b)does not furnish treasury certificate(s) in response to the order of Form-IV in respect of payments of tax, interest, penalty or fine which could not be verified through the official records or payment reports generated on the Vatmis Application of the Commercial Taxes Department, Bihar within the time limit specified in clause (b) of sub-rule (5); or

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State of Bihar - Subsection

Section 4(8)(b) in Bihar Settlement of Taxation Dispute Rules, 2020