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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(6) in Bihar Commercial Taxes Tribunal Regulation, 1979

(6)Delivery of copy. - The copies shall be delivered to the applicant in presence of the Secretary at 4 RM. in the case of the day sitting and at 11 A.M. in the case of morning sittings, unless otherwise directed by the Chairman.