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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Bihar Commercial Taxes Tribunal Regulation, 1979

(4)The date of hearing of the application shall be fixed with reference to the current business of the Tribunal and time necessary for the service of the notice so as to allow the parties sufficient time to appear and be heard in support of or against the application.