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State of West Bengal - Section

Section 10 in The West Bengal Luxury Tax Act, 1994

10. Refunds.

- The prescribed authority shall, in the prescribed manner, refund to a stockist any amount of luxury tax, penalty or interest paid by such stockist in excess of the amount due from him under this Act, either by cash payment or by deduction from or adjustment in, the amount of luxury tax, penalty or interest due in respect of any other period.