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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(3)(b) in West Bengal Value Added Tax Act, 2003

(b)in connection with any suit or proceeding in a civil court to which the State Government or any person appointed under this Act is a party and which relates to any matter arising out of any proceedings under this Act,