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[Cites 0, Cited by 0] [Section 84(4)] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(4)(c) in West Bengal Value Added Tax Act, 2003

(c)"notice of demand" means any notice served in accordance with the provisions of this Act for realisation of the tax, interest or penalty referred to in clause (a) and clause (b).