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[Cites 0, Cited by 0] [Section 81(2a)] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(2a)(a) in West Bengal Value Added Tax Act, 2003

(a)due to failure of any dealer, casual dealer or any other person, no way bill in the prescribed form or such document as mentioned in clause (a) of sub-section (1) , could be produced by such transporter, carrier or transporting agent or person before him, or