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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The West Bengal Motor Vehicles Tax Act, 1979

(4)Notwithstanding anything contained in sub-section (1) no person shall be liable to pay tax during any period on account of any motor vehicle in respect of which tax is payable under this Act if the tax due in respect of such vehicle for the same period has already been paid by some other person.