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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(4) in West Bengal Value Added Tax Act, 2003

(4)For the purposes of this section, section 56, section 57, section 58 or section 59 and the rules as may be prescribed for the purpose, the State Government may, by notification, appoint such number of Tax Recovery Officers as it may deem fit, and specified in the notification the area or area over which they shall exercise jurisdiction.