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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(1)(b) in The West Bengal Sales Tax (Settlement of Dispute) Act, 1999

(b)such pending application shall be deemed to be a "revision pending" under this Act for the purpose of settlement of arrear tax, penalty or interest in dispute referred to in clause (a),]