Section 1 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
1. Short title, extent and commencement.
(1)This Act may be called the West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989.(2)It extends to the whole of West Bengal.(3)It shall be deemed to have come into force on the 1st day of April, 1989.
