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 96(1)] [Section 96] [Entire Act] State of West Bengal - Subsection Section 96(1)(a) in West Bengal Value Added Tax Act, 2003 (a)a dealer or casual dealer has conceded any sales or purchases or contractual transfer price, as the case may be, or any particulars thereof, or