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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(2) in The Calcutta Improvement Act, 1911

(2)At the close of each quarter, or as soon thereafter as may be convenient, the duty collected under sub-section (1) shall, after deducting the expenses of collection (if any), be paid by the Customs Collector to the Board.