Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 118(1)] [Section 118] [Entire Act]

State of West Bengal - Subsection

Section 118(1)(c) in West Bengal Value Added Tax Act, 2003

(c)where a registered dealer has been enjoying, or has been entitled to enjoy, the benefit of remission of tax under section 41 of the West Bengal Sales Tax Act, 1994, for a specified period or for a specified amount determined [with respect to gross value of the fixed capital assets, and] [Substituted w.e.f. 01.04.2005 [N. 1594 FT dt. 13.9.06] by S. 12(37) (b) of WB Act XVIII of 2006 for 'with respect to gross value of the fixed capital assets, immediately before the appointed day and'.] who would have continued to be so illegible on such appointed day under that Act had this Act not come into force, may be allowed remission of tax under this Act by the Commissioner, for the balance unexpired period or balance eligible amount with respect to gross value of fixed capital assets, whichever expires earlier, in such manner and subject to such terms and conditions as may be prescribed.