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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of West Bengal - Subsection

Section 8C(4) in West Bengal Value Added Tax Act, 2003

(4)Where the Commissioner on the reference of the application under subsection (2) for his views, agrees to the terms and conditions of the dealer, the Settlement Commission shall prepare a report, in writing, in respect of such terms and conditions of settlement.