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[Cites 0, Cited by 0] [Section 4A(4c)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4c)(f) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(f)a sub-cable operator liable to pay tax under clause (a) shall pay the amount of tax payable by him under that clause for any year to the prescribed authority in the prescribed manner, failing which he shall be liable to pay a penalty of a sum not exceeding fifty rupees for each month of default if the prescribed authority is satisfied that such default was without any reasonable cause: