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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.

(2)Where an employer or enrolled person wilfully fails to maintain the books of account or other documents as directed under sub-section (1), the Commissioner may, after giving him an opportunity of being heard, impose upon him a penalty not exceeding rupees five for each day of delay.'.]]