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

State of West Bengal - Subsection

Section 4A(f) in The West Bengal Rural Employment And Production Act, 1976

(f)recovery of the rural employment cess assessed under clause (d) or refund of any amount of such cess found to have been paid in excess after assessment shall be made in the manner prescribed: