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State of Bihar - Section

Section 18 in Bihar Commercial Taxes Tribunal Regulation, 1979

18. Cross-objection.

- (i) A memorandum of cross-objection if presented, by the opposite party, shall conform to the above regulations, so far as may be relevant.
(ii)Soon after the receipt of the memorandum of cross-objection, a copy thereof shall be sent by the Tribunal to the applicant.