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State of Bihar - Section

Section 49 in Bihar Value Added Tax Rules, 2005

49. Determination of disputed questions by Commissioner.

- No question under section 77 shall be entertained by the Commissioner unless it is accompanied by an affidavit, sworn by the applicant, to the effect that the question has not arisen after the commencement of any proceeding under section 27, 28, 29, 30, 31, 32, 33, 72, 73 or 76.