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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of West Bengal - Subsection

Section 21A(1) in West Bengal Value Added Tax Act, 2003

(1)Notwithstanding anything contained in section 16 or section 16A, sale of goods between persons, whether dealer or not, or organisations as specified in column (2) of Schedule AA, shall be zero-rated as defined in clause (59) of section 2.