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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1)(ii) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(ii)data in such vehicle where he has reason to believe that the tax payable under this Act in respect of the goods carried by such vehicles has not been paid until evidence in support of payment of the tax is produced or such tax is paid in the prescribed manner;