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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(5)The additional tax leviable under section 3 and section 4 shall be computed on the basis of the annual rate of tax as shown in Schedule I and such tax for any period of every week or any part thereof shall be one-fifty second of the annual additional tax.