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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(16) in West Bengal Value Added Tax Act, 2003

(16)If the State Government is, at any time, of the opinion that it would be in the public interest so to do, it may, by notification, exempt from such date, for such period, and subject to such terms and conditions, as may be specified therein, any class or classes of goods from the operation of the provisions of this section.