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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(d) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.

(d)[ The prescribed authority may, from time to time, amend any certificate of registration or certificate of enrolment in accordance with the information furnished under section 5A or section 5B, or information received otherwise, and such amendment may be made by the prescribed authority in such manner, as may be prescribed.] [[Clause (d) substituted by W.B. Act 1 of 2002, which was earlier as under:-