Section 45(1)(c) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(1)(c) in West Bengal Value Added Tax Act, 2003

(c)furnishes such return but fails to make payment of net tax of interest thereon in accordance with the terms and conditions and within such time as may be specified by the Commissioner as referred to in the first proviso to sub-section (2) of section 32; or

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State of West Bengal - Subsection

Section 45(1)(c) in West Bengal Value Added Tax Act, 2003