Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of West Bengal - Subsection Section 22(18) in West Bengal Value Added Tax Act, 2003 (18)The State Government may, by notification, specify any class of dealers that shall not be entitled to input tax credit or input tax rebate weather in full or in part.
