Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of West Bengal - Subsection Section 11(7) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012 (7)No refund of tax or security shall be made unless an assessment in respect of the said period, or entry of goods, as the case may be, is made.
