Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27C] [Entire Act]

State of West Bengal - Subsection

Section 27C(2) in West Bengal Value Added Tax Act, 2003

(2)If the transferee, lessee or licensee is a registered dealer and carries on the business referred to in sub-section (1) , he shall, by an application under section 27, get his certificate of registration duly amended.