Section 29 in Bihar Commercial Taxes Tribunal Regulation, 1979
29. Procedure in case of insolvency or the company being wound up.
- If an applicant is adjudicated insolvent, or in the case of a company being wound up the application shall not abate and may be continued by the executor, administrator or other legal representative of the applicant or the assignee, receiver or liquidator, as the case may be, who may by leave of the Tribunal be made a party to the application.
