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 0] [Section 10(8)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(8)(b) in West Bengal Value Added Tax Act, 2003

(b)his turnover of sales has failed to exceed the taxable quantum referred to in clause (b) of sub-section (3), and on expiry of such three years or such further period, his liability to pay such tax shall cease: