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[Cites 0, Cited by 0] [Section 118A] [Entire Act]

State of West Bengal - Subsection

Section 118A(2) in West Bengal Value Added Tax Act, 2003

(2)A registered dealer shall not be eligible for the benefit referred to in sub-clause (a) , or sub-clause (b) , or sub-clause (c) , of sub-section (1) of section 118, if such dealer contravenes any of the provisions of sub-section (1).]