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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(7) in Bihar Settlement of Taxation Dispute Rules, 2020

(7)Period to which dispute relates:OrderThe aforesaid application in Form-I filed by you and acknowledged vide receipt No. .............. dated ............. of this office is *incomplete/*incorrect/*does not conform to the requirements of rule 3 due to following reasons- (specify the reason)