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 42] [Entire Act] State of West Bengal - Subsection Section 42(3) in West Bengal Value Added Tax Act, 2003 (3)No verification shall be made under sub-section (1) after the assessment of the dealer is initiated under section 46 or section 48.
