Section 13 in The West Bengal Sales Tax (Settlement of Dispute) Act, 1999
13. Information to be sent to the authorities under the relevant Act.
- The designated authority shall keep the assessing authority, the appellate authority or the revisional authority, who for the time being, has jurisdiction over the applicant under the relevant Act, informed, inter alia, of -(a)Making or an application by an applicant under section 5;(b)passing of any order by the designated authority under section 8; or(c)revocation of any certificate of settlement under section 12,in such form and manner, and within such time, as may be prescribed.
