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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(1)(a) in The West Bengal Sales Tax (Settlement of Dispute) Act, 1999

(a)such arrear tax, penalty or interest due shall be deemed to be "arrear tax, penalty or interest in dispute" within the meaning of clause (a) of sub-section (1) of section 2, and