Section 4(3)(g13) in The West Bengal Rural Employment And Production Act, 1976

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State of West Bengal - Subsection

Section 4(3)(g13) in The West Bengal Rural Employment And Production Act, 1976

(g13)[ where an owner of a tea estate, who is liable to pay interest under clause (g3), makes - [Clause (g13) inserted by W.B. Act 4 of 1998.]

(i)full payment of cess assessed under clause (d) in respect of the years commencing on the first day of April, 1981 and ending on the thirty-first day of March, 1995 or part thereof, as the case may be, and

(ii)full payment of interest payable in accordance with the direction of the Supreme Court of India contained in its judgement delivered on the twenty-fifth day of November, 1994 in the case of Goodricke Group Limited and Others vs. State of West Bengal and Others and also in the matter of similar other cases,

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State of West Bengal - Subsection

Section 4(3)(g13) in The West Bengal Rural Employment And Production Act, 1976