Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8D] [Entire Act] State of West Bengal - Subsection Section 8D(a) in West Bengal Value Added Tax Act, 2003 (a)the demand involved in the case shall be deemed to have been fully satisfied and the pending case or cases shall not be proceeded with any further; or
