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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(b) in The West Bengal Motor Vehicles Tax (Amendment) Act, 2012

(b)for the words at the rate specified in Part I under the sub-heading "A. Vehicles for carrying passengers not plying for hire or reward :" under the heading "Description of Motor Vehicles and Rate of Tax" in the Schedule', the words "at the rate specified in the Schedule" shall be substituted;