Section 72(1)(a) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1)(a) in West Bengal Value Added Tax Act, 2003

(a)received any consignment of taxable goods from a dealer, casual dealer, or any other person in West Bengal for transport of such consignment to any place outside, or within West Bengal, or

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State of West Bengal - Subsection

Section 72(1)(a) in West Bengal Value Added Tax Act, 2003