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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(5) in The West Bengal Sales Tax (Settlement of Dispute) Act, 1999

(5)A copy of duty receipted challan showing payment of the amount specified in the notice issued under sub-section (3) shall be furnished to the designated authority by the applicant within fifteen days, or within such further time as the designated authority may allow, of making payment in accordance with the provisions of sub-section (4).']]