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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the matters which, under any provision of this Act, are required to be or to be provided by rules.