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[Cites 0, Cited by 0] [Section 4(1A)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1A)(a) in The West Bengal Motor Vehicles Tax Act, 1979

(a)where tax for any period, yearly or quarterly, as the case may be, in respect of a motor vehicle has been paid, tax for the said motor vehicle in respect of any subsequent period may be paid within fifteen days from the date on which the tax for such subsequent period becomes payable;