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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(1) in West Bengal Value Added Tax Act, 2003

(1)Where the Commissioner is satisfied that the dealer is liable to pay interest under section 33, section 34 or section 34A, he shall, in such manner as may be prescribed, determine the amount of interest payable by such dealer.