Section 4(2)(f) in Bihar Settlement of Taxation Disputes Act, 2016

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(f) in Bihar Settlement of Taxation Disputes Act, 2016

(f)accompanied by a certified copy of the reference or Writ Petition or Special Leave Petition, in the case of a reference or Writ Petition or Special Leave pending before the High Court or the Supreme Court, as the case may be,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 4(2)(f) in Bihar Settlement of Taxation Disputes Act, 2016