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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(5) in The West Bengal Luxury Tax Act, 1994

(5)Any claim with respect to any money, which is due or to become due or is being held or may subsequently be held and in relation to which a notice under this section has been issued, arising after the date of such notice, shall be void as against any demand contained in such notice.