Section 10(3)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

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State of West Bengal - Subsection

Section 10(3)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(a)the security paid by him under sub-section (2) in respect of entry of such consignment of specified goods is lower than the amount of tax actually payable by him under this Act, he shall pay the full amount of tax, after adjustment of the amount already paid as security, to such authority, within such period, in such manner and along with such documents, as may be prescribed; and

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State of West Bengal - Subsection

Section 10(3)(a) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012