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State of West Bengal - Section

Section 120 in West Bengal Value Added Tax Act, 2003

120. Option to make payment of deferred tax at discounted rate.

- Notwithstanding anything contained elsewhere in this Act, dealers eligible for deferment of tax in accordance with clause (a) of sub-section (1) of section 118 shall have an option to make payment within the financial year, of tax deferred during the preceding year, on the basis of a discount formula, in such manner as may be prescribed.