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

State of West Bengal - Subsection

Section 5A(2) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.

(2)If the prescribed authority, after making such enquiry as he deems fit and proper, is satisfied that the contents of the application are in order, he shall, by an order in writing, amend the certificate of registration accordingly or cancel the certificate of registration, as the case may be.