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[Cites 0, Cited by 3] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(3) in West Bengal Value Added Tax Act, 2003

(3)A copy of the notice shall be forwarded to the dealer at his last address known to the Commissioner and, in the case of a joint account, to all the jointholders at their last addresses known to the Commissioner.