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[Cites 0, Cited by 0] [Section 30E] [Entire Act]

State of West Bengal - Subsection

Section 30E(1) in West Bengal Value Added Tax Act, 2003

(1)Every registered dealer shall, in the manner as may be prescribed, submit before the prescribed authority such statements, accounts or declarations within such time as may be prescribed and shall verify that such statements, accounts or declarations are true to the best of his knowledge and belief.