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[Cites 0, Cited by 0] [Section 22(12)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(12)(a) in West Bengal Value Added Tax Act, 2003

(a)made from a registered dealer who has been allowed to pay tax at a compounded rate under sub-section (3) [, or sub-section (3A) , or sub-section (3B) , of section 16 or sub-section (4) of section 18] [Substituted w.e.f. 01.08.2006 by S. 12(9) (d) of WB Act XVIII of 2006 for 'of section 16 or sub-section (4) of section 18'.]; or