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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3)(ii) in Bihar Value Added Tax Rules, 2005

(ii)Where a stay petition has been presented by an appellant along with the memorandum of appeal or along with application for revision before the appellate authority or the revisional authority, as the case may be, and such appeal or revision has been entertained, he shall, after giving such appellant a reasonable opportunity of being heard, dispose of such stay petition within one month from the date of presentation of such petition.