Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(g9) in The West Bengal Rural Employment And Production Act, 1976

(g9)[ where the prescribed authority is satisfied that an owner of a tea estate is liable to pay interest under clause (g1), clause (g2) or clause (g3), he shall, in such manner as may be prescribed, determine the amount of interest payable by such owner; and if, on such determination, any amount or additional amount becomes payable by such owner or any excess amount becomes refundable to such owner, the prescribed authority shall issue a notice, in the prescribed manner, to such owner directing him to pay such amount or additional amount or informing him of the amount of excess payment, as the case may be;] [Clauses (g1) to (g12) inserted by W.B. Act 8 of 1990.]