Section 72(2)(a) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(2)(a) in West Bengal Value Added Tax Act, 2003

(a)is in existence at the address given in the way bill, tax invoice, invoice, cash memo, bill, consignment note or any document of like nature, he shall, forthwith with drawer, by an order in writing, his direction issued under sub-section (1) to such transporter, carrier or transferring agent; or

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State of West Bengal - Subsection

Section 72(2)(a) in West Bengal Value Added Tax Act, 2003