Section 7(8) in Bihar Settlement of Taxation Disputes Act, 2016

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State of Bihar - Subsection

Section 7(8) in Bihar Settlement of Taxation Disputes Act, 2016

(8)Amount deposited against dispute

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

OrderThe dispute whose details are set out above is hereby settled in accordance with the provisions of sub-section (5) of section-5 of the Bihar Settlement of Taxation Disputes Act, 2016.

Place :	Signature
Date :Seal :	Designation

Memo No.

Date -

Copy forwarded to Commissinor-Cum-Principal Seceratary, Bihar, Patna/ Circle Incharge, .................. Circle/ ........................ (dealer)

Place :	Signature
Date :Seal :	Designation

Form Set-VI(Notice under the Bihar Settlement of Taxation Disputes Act , 2016)[See Proviso to Section-5(5)]

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State of Bihar - Subsection

Section 7(8) in Bihar Settlement of Taxation Disputes Act, 2016