Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3)(b) in The West Bengal Taxation Tribunal Act, 1987.

(b)the remedial measures available under the provisions of the relevant specified State Act are not adequate and shall cause undue hardship to the applicant; or