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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(7) in The West Bengal Luxury Tax Act, 1994

(7)Where there is an apparent mistake in the determination of interest under sub-section (5), the prescribed authority may, on its own motion, or upon application made by a stockist within six months from the date of determination, rectify the amount of interest payable by such stockist and issue a fresh notice in the prescribed manner.