Section 58(2) in West Bengal Value Added Tax Act, 2003
(2)It is hereby declared that where any amount of net tax or other tax, penalty or interest is recoverable in accordance with the provisions of clause (a) of sub-section (1) of section 55, the provisions of section 9 and section 10 of the Bengal Public Demands Recovery Act, 1913, (Ben. Act III of 1913.), shall not apply to any proceedings for the recovery of such amount of net tax or other tax, penalty or interest.
