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[Cites 0, Cited by 0] [Section 4A(4c)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4c)(g) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(g)the provisions of section 9A shall apply mutatis mutandis in respect of a sub-cable operator who is in default in making payment of tax or penalty under this sub-section.