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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

State of West Bengal - Subsection

Section 44A(3) in West Bengal Value Added Tax Act, 2003

(3)If upon scrutiny made under sub-section (1) , a casual dealer is found to have paid tax in excess of the amount payable as per such statement, the Commissioner shall inform the same to the casual dealer within one month from the date of completion of such scrutiny.