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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(7) in The West Bengal Luxury Tax Act, 1994

(7)The offence punishable under sub-section (1), sub-section (2) or subsection (4) shall be cognizable and bailable and the offence punishable under sub-section (3) shall be cognizable and non-bailable.