Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act] State of West Bengal - Subsection Section 46(5)(b) in The West Bengal Panchayat Act, 1973 (b)a duty in the shape of an additional stamp-duty at the rate of ten per centum on all payments for admission to any entertainment.