Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of West Bengal - Subsection Section 19(4) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979. (4)Any offence punishable under sub-section (1), sub-section (2), sub-section (3) shall be cognizable and bailable.
