Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(2) in West Bengal Value Added Tax Act, 2003

(2)A notice under the section may be issued to any person who holds or may subsequently hold any money for, or on account of, the dealer jointly with any other person, and for the purposes of the section, the shares of the joint-holders in such account shall be presumed, until the contrary is proved, to be equal.