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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(1) in West Bengal Value Added Tax Act, 2003

(1)Notwithstanding anything contained elsewhere in this Act, any transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract in West Bengal shall be deemed to be a sale of those goods by the person making the transfer and a purchase of those goods by the person to whom such transfer is made.