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State of West Bengal - Section

Section 89 in West Bengal Value Added Tax Act, 2003

89. Appeal, review or revision in certain cases.

- An appeal, review or revision in respect of any order passed in the matter of tax recoverable under clause (b) of sub-section (1) of section 55, section 56,section 57 or section 59 shall lie in the manner, and to the authority, as may be prescribed.