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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3)(a) in West Bengal Value Added Tax Act, 2003

(a)on all his sales, other than those referred to in section 14, of goods which have been imported by him from any place outside West Bengal with effect from the date on which the effects first sale of such goods; or