Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8D] [Entire Act] State of West Bengal - Subsection Section 8D(c) in West Bengal Value Added Tax Act, 2003 (c)the proceedings as referred to in clause (a) of Explanation to section 8B shall not be further proceeded with.
