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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(6) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(6)Whoever obstructs any officer making inspection or search or seizure or taking other action under this Act, shall be punishable with imprisonment of either description which shall not be less than three months but which may extend to two years or with fine not exceeding twenty-five thousand rupees or with both.