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[Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act]

State of West Bengal - Subsection

Section 24A(2)(c) in West Bengal Value Added Tax Act, 2003

(c)if any accounts, registers or documents, including those in the form of electronic records have been seized from him under section 66 of the West Bengal Sales Tax Act, 1994 (West Ben. Act XLIX of 1994.) , during the period of three years preceding the appointed day.