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[Cites 0, Cited by 0] [Section 72A] [Entire Act]

State of West Bengal - Subsection

Section 72A(3) in The Cess Act, 1880

(3)Whenever the amount levied in respect of any such fine exceeds five hundred rupees, the Collector shall report the case specially to the Commissioner; and no further levy for such default shall be made otherwise than by authority of the Commissioner.