Section 24(2)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(a)affect any right, privilege, obligation or liability acquired, accrued or incurred under the anything done or any action taken under the said repealed Act; or

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State of West Bengal - Subsection

Section 24(2)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012