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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(4)(d) in The Bihar Value Added Tax Act, 2005

(d)a person has been aggrieved by any decision made or order passed under the Bihar Finance Act, 1981 (Bihar Act 5 of 1981) as it stood before its repeal by section 94, and he has not filed any appeal or an application for review or revision, such person may file an appeal or make an application for revision or review, as the case may be, in accordance with the provision of the said Act and the rules made thereunder to the prescribed authority for disposing of such appeal or application;