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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in West Bengal Value Added Tax Act, 2003

(3)Any dealer who has been registered under sub-section (2) shall, on an application made under clause (b) of sub-section (1) , be liable to pay tax on all sales of goods or on execution of works contract effected by him from the date from which his certificate of registration is granted.