Section 4(2) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982
(2)[ No tax shall be levied and collected on and from a holder of a television set or sets under clause (a) or clause (b) of sub-section (1) for any year or part thereof subsequent to the year 1985.] [Sub-section (2) added by W.B. Act 1 of 1986.]
