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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(i) in Bihar Settlement of Taxation Disputes Act, 2016

(i)accompanied by copies of challans along with treasury certificate if a party wishing to settle a dispute, has deposited any amount of dispute before the commencement of this settlement scheme.