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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(5) in West Bengal Value Added Tax Act, 2003

(5)A dealer liable to pay tax under sub-section (1) or sub-section (2) , as the case may be, of section 10 but not yet registered, shall furnish return in respect of the return period starting on or from such appointed day and pay tax in accordance with the provisions of this Act.