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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(1) in West Bengal Value Added Tax Act, 2003

(1)Where any person contravenes the provision of section 100 by organising any exhibition-cum-sale without obtaining permit, the Commissioner, the Special Commissioner or the Additional Commissioner may, after giving such person an opportunity of being heard, imposed upon him the penalty not exceeding fifty thousand rupees.