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

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

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

(a)bearing adhesive court-fee stamp for one hundred rupees and shall be accompanied by notice of demand issued by an authority appointed or prescribed or authorized under the law and an affidavit by the party to the effect that the facts contained therein are true and correct,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

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