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 2(1)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(1)(r) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012 (r)"return period" means a period, as may be prescribed, for which a return is required to be furnished under section 9;