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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of West Bengal - Subsection

Section 8C(3) in West Bengal Value Added Tax Act, 2003

(3)Where the Commissioner on the reference of the application under sub section (2) for his views, finds that such application is not a fit case for settlement by the Settlement Commission, the Settlement Commission shall, prima facie, reject such application based on such findings of the Commissioner.