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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(1)No tax [under this Act shall be payable] [Words first substituted by W.B. Act 15 of 1983, then again substituted by W.B. Act 16 of 1994.] by the Central Government or any State Government, or the Corporation of Calcutta or any Municipality, Zilla Parishad, Panchayat Samiti or Gram Panchayat.