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 92] [Entire Act] State of West Bengal - Subsection Section 92(6) in West Bengal Value Added Tax Act, 2003 (6)Where a reference is made to the Tribunal under the section, the costsincluding fees) shall be in the discretion of the Tribunal.
