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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of West Bengal - Subsection

Section 118(1)(a) in West Bengal Value Added Tax Act, 2003

(a)where a registered dealer has been enjoying, or has been entitled to enjoy, the benefit of deferment of tax under section 40, section 42 or section 43, as the case may be, of the West Bengal Sales Tax Act, 1994,(West Ben. Act XLIX of 1994.) , for a specified period or for a specified amount determined [with respect to gross value of the fixed capital assets, and] [Substituted w.e.f. 01.04.2005 [N. 1594 FT dt. 13.9.06] by S. 12(37) (a) of WB Act XVIII of 2006 for 'with respect to gross value of the fixed capital assets, immediately before the appointed day and'.] who would have continued to be so illegible on such appointed day under that Act had this Act not come into force, may be allowed deferment of payment of output tax payable by him under this Act by the Commissioner, for the balance un-expired period or the balance eligible amount, as the case may be, with respect to gross value of the fixed capital assets, whichever expires earlier;