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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16A] [Entire Act] State of West Bengal - Subsection Section 16A(2) in West Bengal Value Added Tax Act, 2003 (2)The tax payable by casual dealer as referred to in sub-section e) , shall be levied at the rate of tax applicable to the sale of such goods under sub-section (2) of section 16.
