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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(2) in West Bengal Value Added Tax Act, 2003

(2)Subject to the restrictions and conditions prescribed under sub-section (1) , any consignment of goods may be transported by any person after he furnishes in the prescribed manner such particulars in such form of the label from such authority or in such other form as may be prescribed.