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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(3) in West Bengal Value Added Tax Act, 2003

(3)The Commissioner may send a certificate under sub-section (2) ,notwithstanding that proceeding for recovery of such net tax or other tax, interest, or penalty have been initiated or are continuing by any other mode.