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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(3) in The Howrah Municipal Corporation Act, 1980

(3)Simple interest at such rate as may be determined by that State Government from time to time shall be payable on any amount of tax remaining unpaid with effect from the date from which the person referred to in sub-section (1) becomes a defaulter under that sub-section.