Section 10(1)(iii) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

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State of West Bengal - Subsection

Section 10(1)(iii) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(iii)seize the goods vehicle or stage carriage upon granting proper receipt in the prescribed manner after detention where tax is not paid within such time as may be prescribed from the time of detention.

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State of West Bengal - Subsection

Section 10(1)(iii) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985