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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(s) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(s)"registered dealer" means a dealer registered under section 7 and the expression "unregistered dealer" shall be construed accordingly; (t) "Schedule" means the Schedule appended to this Act;