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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(2) in West Bengal Value Added Tax Act, 2003

(2)Notwithstanding anything contained in sub-section (1) , most charge of transfer or delivery of possession of immovable property shall be void if it is made bona fide and for adequate consideration.