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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(6) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972

(6)Where any tax is due in consequence of any assessment made under sub-section (1) or sub-section (2) or interest is due in consequence of any determination under sub-section (3), the prescribed authority shall serve upon the proprietor such notice as may be prescribed.