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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(2)(b) in West Bengal Value Added Tax Act, 2003

(b)any concealment, by a casual dealer of his sales or purchases, or, by a dealer of his turnover of sales or purchases or contractual transfer price by such dealer or claim for his deduction of any of turnover of sales or purchases or contractual transfer price or claim for lower rate of tax payable under this Act,