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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 23A in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989 23A. [ Exemption. [Section 23A inserted by W.B. Act 8 of 1999 w.e.f. 22.07.1999.] - The State Government may, if it considers it necessary or expedient so to do, by order exempt wholly or partly any]
