Section 40(4) in West Bengal Value Added Tax Act, 2003
(4)On receipt of certificate of deduction referred to in sub-section (3) , the deposit of an amount of the dealer referred to in sub-section (2) , shall be adjusted by the Commissioner towards tax liability of the dealer and the section 18, and shall constitute a good and sufficient discharge of the liability of the person deducting such amount to the dealer to the extent of the amount deducted and deposit.
