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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(3) in Bihar Value Added Tax Rules, 2005

(3)Save with the previous sanction of the Commissioner or an authority specifically authorized by him in this behalf, no authority appointed under section 10, other than the Commissioner, shall review any order, which has been passed by any of its predecessors in office.