Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37G] [Entire Act] State of Bihar - Subsection Section 37G(2) in The Cess Act, 1880 (2)If any such objection is disallowed, an appeal shall, if filed within one month of such disallowance, lie to the Commissioner.
