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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Bihar - Subsection

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

(d)does not produce the evidences of the deposit of the entire settlement amount, as required by Form-V within the time limit specified in clause (c) of sub-rule (6); the said authority shall reject the application for settlement of dispute by an order in Form-VII before expiry of the Rules and communicate such order to the party: