Section 4B(3) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972
(3)Where as result of an order under section 5A, [section 5B or section 5C,] [Sections 4A and 4B inserted by W.B. Act 8 of 1990.] the amount on which interest as payable under this section has been modified, the interest shall be payable on the modified amount.
