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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2) in West Bengal Value Added Tax Act, 2003

(2)If any dealer contravenes the provisions of sub-section (1) , he shall, notwithstanding anything contained elsewhere in this Act, deposit the amount collected in such contravention into an appropriate Government Treasury within thirty days from the date of such collection and intimate the Commissioner of such deposit along with a receipt from such Treasury or Bank showing payment of such amount.