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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(2) in West Bengal Value Added Tax Act, 2003

(2)On payment in full of the sum determined by the Commissioner under sub-section (1) , -
(a)no proceedings shall be commenced against such person as aforesaid; and
(b)if any proceedings have already been commenced against such person as aforesaid, such proceedings shall not be further proceeded with.