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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(9) in West Bengal Value Added Tax Act, 2003

(9)The provisions of sub-section (4) , or sub-section (5) , or sub-section (6) , as the case may be, shall apply to every dealer who is liability to pay tax ceases under sub-section (8) as if such dealer had not ever become liable to pay tax under the section.