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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(4) in Bihar Settlement of Taxation Disputes Act, 2016

(4)It shall be applicable to all such disuputes arising out from the proceedings under the law till the financial year 2011-12 and application for settlement of dispute shall be furnished by the party before fifteen days of the expiry of the Act and payment of settlement amount shall be deposited till the expiry of the Act.