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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Bihar - Subsection Section 24(2) in Bihar Commercial Taxes Tribunal Regulation, 1979 (2)An application for restoration of the application dismissed for default or disposed of ex parte shall be made within thirty days from the date of the order.
