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

State of West Bengal - Subsection

Section 9A(2) in The West Bengal Luxury Tax Act, 1994

(2)A notice under this section may be issued to any person who holds or may subsequently hold any money for, or on account of, the stockist jointly with any other person, and, for the purposes of this section, the shares of the joint-holders in such account shall be presumed, until the contrary is proved, to be equal.