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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(15) in West Bengal Value Added Tax Act, 2003

(15)The provisions of this Act shall, for the purposes of levy, collection and assessment of tax, determination of interest, payment and recovery of tax and interest, appeal, review or revision, apply to the transporter, carrier or transporting agent or person to be deemed to be a dealer under sub-section (14) .