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

State of West Bengal - Subsection

Section 9(b) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(b)for the words, figures, letter and brackets "one-time tax under sub-section (5) of section 9B", the words, figures, letters and brackets "one-time tax under sub-section (5) of section 98 or sub-section (2) of section 9BA" shall be substituted.