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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(2)Words and expressions used and not defined in this Act but defined in the West Bengal Sales Tax Act, 1994, or the West Bengal Value Added Tax Act, 2003, shall have the same meanings as respectively assigned to them in that Acts to the extent they are not inconsistent with this Act and the rules made thereunder.