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

State of West Bengal - Subsection

Section 14(3) in The West Bengal Luxury Tax Act, 1994

(3)After a case of alleged or suspected evasion of luxury tax has been investigated or enquired into, the Bureau shall send a report thereon to the prescribed authority of such action as may be deemed necessary for the levy, collection, assessment and recovery of luxury tax.