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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(1) in The Chandernagore Municipal Corporation Act, 1990

(1)If the person liable for the payment of any tax does not, within thirty days of the service of the notice of demand under section 138, pay the sum due and if no appeal is preferred against such tax, he shall be deemed to be in default.