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State of West Bengal - Section

Section 19 in West Bengal Value Added Tax Act, 2003

19. Power of the State Government to fix rates of tax on sales of goods specified in Schedule D.

- The State Government may, by notification, fix the rate of tax, with prospective or retrospective effect, not exceeding thirty per centum of the turnover of sales of goods specified in Schedule D, and different rates may be fixed for different items of such goods.