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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(v) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(v)"specified goods" means goods specified in column (2) of the Schedule and in respect of which the State Government has specified the rate of tax under sub-section (2) of section 4;