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[Cites 0, Cited by 0] [Section 88B] [Entire Act]

State of West Bengal - Subsection

Section 88B(2) in West Bengal Value Added Tax Act, 2003

(2)No order shall be made under sub-section (1) after the expiry of four years from the date of the order sought to be revised:Provided that in computing the period mentioned under this sub-section, the period during which any proceedings under this section is stayed by an order of an authority under this Act or a tribunal or any court, shall be excluded.