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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Settlement of Taxation Disputes Act, 2016

(2)The prescribed authority shall reject the incomplete and inaccurate application by an order in writing in form SET-III, a copy of which shall be forwarded to the party within seven days of the application being rejected;Provided that the rejection as aforesaid shall not debar the party from filing a fresh application.