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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of West Bengal - Subsection

Section 8C(6) in West Bengal Value Added Tax Act, 2003

(6)The Settlement Commission shall settle the case within a period of three months from the date of receipt of the application and in case the dealer and the Commissioner cannot agree to the terms and conditions of settlement, the application shall stand rejected at the expiry of the period of such three months.