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[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

State of West Bengal - Subsection

Section 8B(2)(c) in West Bengal Value Added Tax Act, 2003

(c)a notice of demand served to a dealer for realisation of tax, interest or penalty, if any, on an assessment made under the Act where the dealer claims by producing verifiable documents that the rate of tax made applicable in respect of any goods in such assessment is different from the rate of tax applicable in respect of such goods under the normal trade practice;