Section 9 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008
9. Amendment of section 21.
- In section 21 of the principal Act, -(a)for the words, figures, letter and brackets "life-time tax under sub-section (2) of section 9A', the words, figures, letters and brackets "life-time tax under sub-section (2) of section 9A or sub-section (2) of section 9AA," shall be substituted;(b)for the words, figures, letter and brackets "one-time tax under sub-section (5) of section 9B", the words, figures, letters and brackets "one-time tax under sub-section (5) of section 98 or sub-section (2) of section 9BA" shall be substituted.
