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State of West Bengal - Section

Section 7 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

7. Amendment of section 10.

- In section 10 of the principal Act, in sub-section (1), for the words and letters "in Schedules I, III or IV", the words and letters "in Schedules I, III, IV, V and VI" shall be substituted.