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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(7)(a) in The West Bengal Taxation Tribunal Act, 1987.

(a)copies of such application and of all documents in support of the plea for such interim order are duly furnished seven days in advance to the party against whom such application is made or proposed to be made;