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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of West Bengal - Subsection

Section 4B(5) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972

(5)Notwithstanding anything contained in sub-section (1) or subsection (2), no interest shall be payable in such cases or under such circumstances and subject to such conditions, if any, as may be prescribed.