Section 4 in Bihar Commercial Taxes Tribunal Regulation, 1979
4. Sitting of the Tribunal.
- A Bench of the Tribunal shall hold its sitting at its headquarters, provided that the Chairman may by special or general order, direct that any case or class of cases shall be heard at any other convenient place in the State of Bihar.(b)The Tribunal shall hold its sitting on such days or dates and during such hours as the Chairman may by special or general order specify.
