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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(3) in The West Bengal Luxury Tax Act, 1994

(3)A copy of the notice shall be forwarded to the stockist at his last address known to the prescribed authority and, in the case of a joint account, to all the joint-holders at their last addresses known to the prescribed authority.