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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(i) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(i)[ "value of supply" means the valuable consideration received or receivable by any person at the time of supply of any luxury-cum-entertainment product at the first instance.] [Clauses (g), (h) and (i) inserted by W.B. Act 3 of 2000.]