Section 8(8) in The West Bengal Taxation Tribunal Act, 1987.
(8)[ Where an interim order is passed under the first proviso to sub-section (7), the applicant shall serve forthwith, if he has not served earlier, copies of the application made under sub-section (1) and of all documents in support of the plea for such interim order and a copy of the interim order obtained, if any, upon, or intimate such interim order to, all the parties against whom such interim order has been obtained.] [Sub-sections (8) and (9) inserted by W.B. Act 1 of 1994, w.e.f. 7.9.1993.]
