Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30D] [Entire Act] State of West Bengal - Subsection Section 30D(2) in West Bengal Value Added Tax Act, 2003 (2)On payment in full of the amount referred to in sub-section (1) , the proceedings commenced against the dealer under sub-section (1) of section 30C shall not be proceeded with further.
