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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(3) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(3)The one-time tax payable under sub-section (1) shall be paid for the year for which it is due and the mode of payment shall be such as is laid down in section 10.