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

State of West Bengal - Subsection

Section 2(2a)(g) in The West Bengal Motor Vehicles Tax Act, 1979

(g)"Taxing Officer" means any person or persons or agency as the State Government may, by notification in the Official Gazette, appoint, to exercise, within such areas as may be specified in the notification, the powers conferred and to perform the duties imposed by or under this Act;