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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(6)(a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(a)for the words "dealer of motor vehicles", the words "dealer of motor vehicles other than battery operated motor vehicles" shall be substituted;