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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(1)Any person aggrieved by an order made by a Taxing Officer under this Act may prefer an appeal against such order before such authority, in such manner, within such time, and on payment of such fees, as may be prescribed.