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

State of West Bengal - Subsection

Section 8(1) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(1)Subject to the rules made under this Act, any operator objecting to the imposition of any tax or any order passed under this Act may, within sixty days from the date of imposition of such tax or from the date of such order, appeal in the prescribed manner to such authority as may be prescribed.