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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(1) in West Bengal Value Added Tax Act, 2003

(1)Notwithstanding that a certificate has been forwarded to a Tax Recovery Officer, the Commissioner shall have the power to withdraw or cancel such certificate or two car at any radical or arithmetical mistake in such certificate.