Section 83C in Bengal Public Demands Recovery Act, 1913
83C.
Requisition from the Directorate of Commercial Taxes under sub-section (1) of section 5 of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913), made during the period from 24th March, 1952 to 15th January, 1953, shall not be chargeable with fees.Forms
