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[Cites 0, Cited by 1] [Section 29(1)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1)(e) in West Bengal Value Added Tax Act, 2003

(e)the dealer has defaulted in furnishing any return under section 32 together with receipted challan showing payment of net tax and interest payable, if any, according to such return within the prescribed date or the time as extended by the Commissioner; or