Section 15(2)(a) in The West Bengal Taxation Tribunal Act, 1987.

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2)(a) in The West Bengal Taxation Tribunal Act, 1987.

(a)the High Court shall, as soon as may be after such transfer, forward the records of such case or other proceeding arising on the basis of application to the Tribunal; and

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State of West Bengal - Subsection

Section 15(2)(a) in The West Bengal Taxation Tribunal Act, 1987.