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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

(2)The records of the case and such other documents, as may be filed by or on behalf of the State, shall after the disposal of the case be returned to the authority from whose order the application was preferred alongwith the order of the Tribunal on the case and his acknowledgement obtained.