Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(2)Where the prescribed authority is satisfied that the operator has not paid any tax due under this Act, he shall determine and collect such tax at such point and in such manner as may be prescribed.