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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(4) in West Bengal Value Added Tax Act, 2003

(4)Every dealer who incurs liability to pay tax under the section, shall continue to be so liable until the expiry of three consecutive years commencing on or after the appointed day and such further period after the date of such expiry as many prescribed, during each of which, he has not effected any purchase of raw jute in West Bengal.