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

State of West Bengal - Subsection

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

(c)the Tribunal may, upon application, revise a final appellate or revisional order from an order of assessment of luxury tax, determination of interest, or imposition of penalty, under section 9.