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[Cites 0, Cited by 1] [Section 47(1)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1)(vii) in The West Bengal Panchayat Act, 1973

(vii)[ fees on [registration] [Clauses (vii) to (ix) inserted by W.B. Act 17 of 1992] for running trade, wholesale or retail, within the jurisdiction of the Gram Panchayat unless such [registration] [Words substituted for the words 'licence' by W.B. Act 18 of 1994.] or such trade is prohibited under any law for the time being in force;]