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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2)(c) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(c)ensure that the proceeds of tax collected under this Act, net of the cost of collection and incidental expenses, are not much more than the amount actually required for development of local areas for facilitating trade, commerce and industry in the State.