Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(b) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(b)"Appellate and Revisional Board" means the Appellate and Revisional Board as defined in clause (2) of section 2 of the West Bengal Value Added Tax Act, 2003;