Section 24(2)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(b)affect any penalty, forfeiture or punishment incurred in respect of any offences committed against, or in respect of any contravention of any provision of the said repealed Act; or

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State of West Bengal - Subsection

Section 24(2)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012