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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(7) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(7)The one-time tax payable under sub-section (2) or sub-section (3) shall be paid for the year for which it is due and in advance by the person liable to pay the tax within such period as may be determined by the Taxing Officer or the State Government by order from time to time.