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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of West Bengal - Subsection

Section 160(1) in West Bengal Municipal Corporation Act, 2006

(1)If a person liable for payment of any tax does not, within thirty days of service of the notice of demand under section 159, pay the sum due and if no appeal is preferred against such tax, he shall be deemed to be in default.