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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of West Bengal - Subsection

Section 7A(8) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972

(8)The Treasury or the Bank shall grant a receipt for any amount paid in compliance with a notice issued under this section, and the person so paying the amount shall be fully discharged from his liability to the proprietor to the extent of the amount so paid.