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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(1)(a) in West Bengal Value Added Tax Act, 2003

(a)the Tax Recovery Officer within whose registration such certificate-debtor carries, or added, on his business or within whose jurisdiction the principal place of business is situated or within whose jurisdiction the goods are seized under section 76; or