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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(8) in The West Bengal Luxury Tax Act, 1994

(8)The Government Treasury or the Reserve Bank of India 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 stockist to the extent of the amount so paid.