Section 4A(gd) in The West Bengal Rural Employment And Production Act, 1976
(gd)[ whereas a result of an order passed on an appeal, revision or review under clause (e), the amount of rural employment cess payable is reduced, the interest payable under clause (gc) shall be determined or redetermined on the basis of such reduced amount and the excess interest paid, if any, shall be refunded;] [Clauses (ga) to (gl) inserted by W.B. Act 1 of 1986.]
