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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(5)(a) in West Bengal Value Added Tax Act, 2003

(a)original tax invoice as referred to in sub-section (1) of section 64 issued in the prescribed manner evidencing the amount of tax, from the registered dealer, or a dealer who has made an application under sub-section (1) of section 24 within thirty days from the date of incurring liability to pay tax under the Act, from whom he has purchased the goods: