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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(7)(a) in Bihar Settlement of Taxation Disputes Act, 2016

(a)in the case of settlement of a dispute relating to an appeal or revision, other than a revision pending before the Tribunal, record an order in the relevant proceeding to the effect that the proceeding need not be proceeded with in view of the dispute having been settled, mentioning therein the details of such settlement,