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State of West Bengal - Section

Section 7 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

7. Computation of additional tax.

- The additional tax leviable under section 4 shall be computed on an annual basis and shall be payable to the authority concerned before the date on which the tax becomes payable, that is, the date on which the validity of the countersignature commences.