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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(3)(b) in The West Bengal Additional Tax and One-Time Tax On Motor Vehicles (Amendment) Act, 2012

(b)in case of old or obsolete motor vehicle manufactured in India, value shall be such ex-showroom price, as the State Government may, by notification in the Official Gazette, specify;