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State of Bihar - Section

Section 45 in Bihar Commercial Taxes Tribunal Regulation, 1979

45. Preparation of statement of the case if a question of law arises.

(1)Where the Tribunal is of the opinion that question of law arises out of the order passed by it shall draw up a statement of the case.
(2)Tribunal shall append to the statement list of documents which, in its opinion, should form part of the case.