Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(4) in The West Bengal Luxury Tax Act, 1994

(4)On receipt of a report from the Bureau, the prescribed authority may require the Bureau to transfer to it any accounts, registers or documents seized by the Bureau and such accounts, registers or documents shall be retained for further period, if necessary, subject to the provisions of subsection (4) of section 12.