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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(2)The declaration referred to in sub-section (1) shall be produced under such circumstances, and in such manner, as may be prescribed, upon demand by the Commissioner or by such other person authorized by the Commissioner in this behalf, at any place within a local area.