Section 11 in Bihar Commercial Taxes Tribunal Regulation, 1979
11.
The facts stated in every application presented otherwise than in the form prescribed for it or supplementary application or reply, or rejoinder thereto shall be verified either by solemn affirmation or on oath of the applicant or the person filing the reply or rejoinder or by separate affidavit complying with the provisions of Order 19, Rule 3 of the Code of Civil Procedure annexed to the application.
