Section 5(7)(e) in Bihar Settlement of Taxation Disputes Act, 2016

[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

(e)Amount of disputed demand-

(i)tax levied due to non filing of form IX or IXC under Bihar Finance Act, 1981

(ii)amount demanded in respect of assessed tax other than mentioned in above (i)

(iii)amount of interest levied

(iv)amount of penalty levied

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