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[Cites 0, Cited by 0] [Section 182A] [Entire Act]

State of West Bengal - Subsection

Section 182A(6) in Kolkata Municipal Corporation Act, 1980

(6)After the assessment under section 179 or revision of assessment under section 180 has been made, any amount paid on self-assessment under this section shall be deemed to have been paid on account of the assessment under section 179 or section 180, as the case may be.