Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(m) in Bihar Entertainments Tax Act, 1948

(m)prescribing the manner in which, the authority to which and the period within which appeals [or applications for revision] [Substituted by Act 5 of 1973.] shall be presented under section 14;