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[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1b)(i) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(i)"one-time tax" means the tax imposed under this Act and leviable in respect of motor vehicles as shown in Schedule II;