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 12(1)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1)(b) in West Bengal Value Added Tax Act, 2003

(b)purchases of goods specified in the negative list appended to section 22 where no input tax credit or input tax rebate is allowed.