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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(3) in The Bihar Value Added Tax Act, 2005

(3)Every appeal under this section shall be filed, in such form and the manner, as may be prescribed, within forty-five days of the receipt of the notice of demand but where the appellate authority is satisfied that the appellant had sufficient reason for not preferring the appeal within time, it may condone the delay.