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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(b) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(b)for the words "at the rates specified in the said Schedule", the words, letters and brackets "at the rates specified in item A (for first time registration only), and in item B, of Part I of the said Schedule" shall be substituted;