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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(9) in West Bengal Value Added Tax Act, 2003

(9)Any person discharging any liability to the dealer after receipt of the notice under this section shall be personally liable to the Commissioner to the extent of his own liability to the dealer so discharged or to the extent of the liability of such dealer for any amount due under this Act, whichever is less.