Section 46 in Bihar Commercial Taxes Tribunal Regulation, 1979
46. Communication of the copy of judgment/order of the High Court.
- When a copy of the judgment/order of the High Court on the application for reference is received under Section 43(5) of B.S.T. Ordinance, 1979 copies of the same shall be communicated to both the parties under the seal of the Tribunal and signature of the Secretary.
