Section 11(3)(a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3)(a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(a)has satisfied the Taxing Officer having jurisdiction within thirty days of detention of the motor vehicle that the additional tax has actually been paid, or

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State of West Bengal - Subsection

Section 11(3)(a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989