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[Cites 0, Cited by 0] [Section 8B(1)] [Section 8B] [Entire Act]

State of West Bengal - Subsection

Section 8B(1)(b) in West Bengal Value Added Tax Act, 2003

(b)in any other case, within one hundred and twenty days from the date of receipt of notice of demand, the date of commencement of proceedings under section 93 or the date of registration of a dealer as a sick unit, as the case may be, apply, in such form, and in such manner, as may be prescribed.