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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of West Bengal - Subsection

Section 9B(6) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(6)The one-time tax payable under sub-section (1), sub-section (2) or sub-section (3) shall be paid for the years for which it is due and the mode of payment shall be such as is laid done in section 10.