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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(6) in West Bengal Municipal Act, 1993

(6)After the assessment under section 109 or revision of assessment under section 112 has been made, any amount paid on self-assessment under this section shall be deemed to have been paid on account of the assessment under section 109 or section 112, as the case may be.