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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in West Bengal Value Added Tax Act, 2003

(2)The persons appointed under sub-section (1) shall exercise such powers as may be conferred or prescribed by this Act or delegated to them in writing by the Commissioner under sub-section (4) of section 3.