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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(2)(b) in West Bengal Value Added Tax Act, 2003

(b)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against, or in respect of any contravention of any provision of the West Bengal Sales Tax Act, 1994; or