Section 1 in The West Bengal Additional Tax and One-Time Tax On Motor Vehicles (Amendment) Act, 2012
1. Short title and commencement.
(1)This Act may be called the West Bengal Additional Tax and One-time Tax on Motor Vehicles (Amendment) Act, 2012.(2)It shall come into force on such [date] [3rd September, 2012 vide Notification No. 2925-WT/3M-17/2012, dated 22nd August, 2012.] as the State Government may, by notification in the Official Gazette, appoint.
