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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of West Bengal - Subsection

Section 8C(5) in West Bengal Value Added Tax Act, 2003

(5)The Settlement Commission shall, after preparing the report under subsection (4) , forward it to the State Government for approval, and upon approval of such report by the State Government, the Settlement Commission shall settle the case on payment by the dealer concerned of such sum as may be determined by it and in such manner as may be prescribed.