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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1)(a) in West Bengal Value Added Tax Act, 2003

(a)in the case of a dealer liable to pay tax under section 11, at the rate of two per centum on such part of the turnover of purchases of raw jute as referred to in sub-section (3) of section 11; and