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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(3)(b) in The West Bengal Luxury Tax Act, 1994

(b)the prescribed authority may, upon application, revise any order, other than an order referred to in clause (c) and an order against which an appeal lies under sub-section (1), passed by a person appointed under sub-section (1) of section 3 to assist it ;