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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(e) in The West Bengal Rural Employment And Production Act, 1976

(e)appeal, revision and review, as the case may be, from an order of assessment or other orders relating to rural employment cess [payable under sub-section (2A)] [Words, figure, letter and brackets Substituted for the words, letters, figure and brackets 'under clause (aa) of sub-section (2)' by W.B. Act 20 of 1989.] shall lie to such authority and in such manner as may be prescribed;