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

State of Bihar - Subsection

Section 1(3) in Bihar Settlement of Taxation Disputes Act, 2016

(3)It shall come into force at once and remain effective upto three months from the date of its notification;Provided that the State Government may, by a notification published in the official Gazette in this behalf, extend the said period of three months by such further period, not exceeding three months, as may be specified in the said notification.