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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(3)(a) in The West Bengal Luxury Tax Act, 1994

(a)the prescribed authority may, on its own motion, revise any assessment made or order passed by a person appointed under subsection (1) of section 3 to assist it;