Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2) in Bihar Value Added Tax Rules, 2005

(2)Save with the previous sanction of the Commissioner or an authority specially authorized by him in this behalf no authority appointed under section 10, other than the Commissioner, shall review any such order except before the expiry of twenty-four months from the date of passing of the order which is sought to be reviewed.