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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(7) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.

(7)Where an employer or a person liable to registration or enrolment has deliberately given false information in any application submitted under the section, the prescribe authority may, after giving him a reasonable opportunity of being heard, impose upon him a penalty not exceeding rupees one thousand.