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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of West Bengal - Subsection

Section 277(2) in Siliguri Municipal Corporation Act, 1990

(2)For the avoidance of doubts, it is hereby declared that any failure to take out a licence under this Act or to pay tax under section 123 shall, for the purpose of sub-section (1), be deemed to be a continuing offence until the expiration of the period for which such licence is required to be taken.