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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(g6) in The West Bengal Rural Employment And Production Act, 1976

(g6)[ interest under clause (g1) or clause (g2) shall be payable in respect of returns, the prescribed dates for furnishing of which under clause (c) are the dates subsequent to, and interest under clause (g3) shall be payable in respect of assessments for which the notices of demand of rural employment cess assessed under clause (d) are issued after the date of coming into force of section 9 of the West Bengal Taxation Laws (Second Amendment) Act, 1990;] [Clauses (g1) to (g12) inserted by W.B. Act 8 of 1990.]