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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5)(a) in Bihar Settlement of Taxation Dispute Rules, 2020

(a)any payment of tax, interest, penalty or fine specified by the party in the application in Form -I is or are not borne out and not verifiable from the official records or payment reports generated on the Vatmis Application of the Commercial Taxes Department, Bihar, or