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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(5)(b) in West Bengal Value Added Tax Act, 2003

(b)original invoice, cash memo, or bill, as referred to in sub-section (2) or sub-section (3) of section 64, as the case may be, issued in the prescribed manner, from the unregistered dealer from whom he has purchased the goods.