Section 15(4)(a) in The West Bengal Luxury Tax Act, 1994

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State of West Bengal - Subsection

Section 15(4)(a) in The West Bengal Luxury Tax Act, 1994

(a)any order of assessment or other order passed under this Act or the rules made thereunder by the prescribed authority or any person appointed under sub-section (1) of section 3 to assist it, may be reviewed by it or the person passing such order, upon application or of its or his own motion, and

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State of West Bengal - Subsection

Section 15(4)(a) in The West Bengal Luxury Tax Act, 1994