Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of West Bengal - Section

Section 21 in West Bengal Value Added Tax Act, 2003

21. Tax-free sale of goods.

- No tax shall be payable under this Act on sale of goods specified in column (2) of Schedule A, subject to the conditions and exemptions, if any, set out in the corresponding entry in column (3) thereof.