Section 40(1)(g) in West Bengal Value Added Tax Act, 2003

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State of West Bengal - Subsection

Section 40(1)(g) in West Bengal Value Added Tax Act, 2003

(g)a promoter, shall, at the time of payment of such sum in cash or by issue of a cheque or draft or any other mode of payment, [deduct an amount towards tax equal to - [Substituted w.e.f. 01.08.2006 by S. 12(19) (a) of WB Act XVIII of 2006 for 'deduct an amount towards tax equal to two per centum of such sum being the in respect of such works contract:'.]

(i)two per centum, when such contractor is registered under the Act and such registration is valid on the date of making such payment; or

(ii)four per centum, in all other cases:]:

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State of West Bengal - Subsection

Section 40(1)(g) in West Bengal Value Added Tax Act, 2003