Section 15 in The West Bengal Sales Tax (Settlement of Dispute) Act, 1999
15. Power of the State Government to make rules.
- The State Government may, by notification published in the Official Gazette, make rules, with prospective or retrospective effect, for carrying out the purposes of this Act, and such rules may provide for all or any of the matters which, under any provision of this Act, is required to be prescribed or to be provided by rules.
