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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(4) in Bihar Commercial Taxes Tribunal Regulation, 1979

(4)Condition of commencement of preparation of copy. - No application will be considered complete nor will the preparation of copy be commenced until the applicant has supplied, in full court-fee stamps, folios, etc., required for preparing it.