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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(1) in Bihar Entertainments Tax Rules, 1984

(1)An application for revision of an order passed under sub-rule (1) of rule 35 or of an order, other than an order passed under section 9C or under rule 19, passed by the Commissioner shall be presented to the Tribunal.