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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(9) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(9)Any person discharging any liability to the defaulter after receipt of a notice under this section shall be personally liable to the prescribed authority to the extent of his own liability to such defaulter so discharged or to the extent of the liability of such defaulter for any amount due under this Act, whichever is less.