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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of West Bengal - Subsection Section 65(a) in West Bengal Value Added Tax Act, 2003 (a)no tax invoice or invoice or cash memorandum or bill, as the case may be, as referred to in section 64, has at all been issued, or
