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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in The West Bengal Taxation Tribunal Act, 1987.

(3)The State Government may appoint and authorise, in addition to the appropriate authority under the specified State Act, an officer to receive processes against the State Government or an officer of such Government issued by the Tribunal.