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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(6)(b) in West Bengal Value Added Tax Act, 2003

(b)the amount due from time to time in respect of the certificate shall be a charge upon the immovable property of the certificate-debtor, wherever situated, to which if it other charge created subsequently to the service of the said notice shall be postponed.