Section 4(4)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

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State of West Bengal - Subsection

Section 4(4)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(b)entry of specified goods dispatched, at the time of entry into a local area, directly to a place outside the State in the same form in which such goods have been entered into the local area; and

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State of West Bengal - Subsection

Section 4(4)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012