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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(3) in West Bengal Value Added Tax Act, 2003

(3)No determination of interest under sub-section (1) in respect of interest payable under section 33 shall be made after the date of assessment under section 46 of section 48, as the case may be, in respect of the period for which interest is determined.