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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(6)(a) in West Bengal Value Added Tax Act, 2003

(a)any private transfer or delivery of any of his immovable property situated in the area in which the certificate is sent, or of any interest in any such property, shall be void against any claim enforceable in execution of the certificate; and