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[Cites 0, Cited by 1] [Section 29(1)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1)(c) in West Bengal Value Added Tax Act, 2003

(c)[ the dealer has obtained the certificate of registration on the basis of documents or representations, which have subsequently been found false or incorrect by {such appropriate authority; or}] [Inserted by S.6(8) (b) of WB Act XIII of 2005 w.e.f. 01.4.2005.]