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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(c) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(c)[rupees ten] [Words substituted by W.B. Act 1 of 1992.] per month or a part thereof for every video cassette recorder set or every video cassette player set, till the tax under section 4 and penalty are fully paid by him :