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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(3)(b) in West Bengal Value Added Tax Act, 2003

(b)after making such assessment or imposing such penalty, issued to the dealer a notice directing him to pay the net tax payable, interest determined and penalty imposed upon such assessment in such manner as may be prescribed.