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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in The West Bengal Luxury Tax Act, 1994

(1)No stockist shall, while being liable to pay luxury tax under section 4, hold any stock of luxuries in any premises, godown, warehouse or any other place in West Bengal unless he obtains, on application, a licence in the prescribed form.