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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1)(b) in The West Bengal Additional Tax and One-Time Tax On Motor Vehicles (Amendment) Act, 2012

(b)for the words and letters at the rate specified under the heading "A. Motor vehicles for carrying passengers not plying for hire :" in Schedule I', the words "at the rate specified in Schedule" shall be substituted;