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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3)(b) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(b)has within thirty days of detention of the motor vehicle paid to the Taxing Officer having jurisdiction the additional tax together with the penalty under section 10 within the prescribed time.