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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(1) in The West Bengal Luxury Tax Act, 1994

(1)Notwithstanding anything contained elsewhere in this Act, the Bureau may, on information or on its own motion, or on direction given by the State Government or the prescribed authority, carry out investigation or made enquiry into any case of alleged or suspected evasion of luxury tax under this Act and into any malpractices connected therewith.