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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(14) in West Bengal Value Added Tax Act, 2003

(14)Notwithstanding anything contained elsewhere, in the Act, no prosecution for any offence enumerated hereinbefore shall be instituted in respect of the same fact for which a penalty has been imposed under any other provisions of the Act and subsequently paid by the dealer and no such penalty shall be imposed vice versa.