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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2)(d) in West Bengal Value Added Tax Act, 2003

(d)such other contractual transfers as many prescribed: Provided that no deduction under clause (c) shall be made unless the dealer claiming deduction, produces proof to the satisfaction of the Commissioner that -