Section 14(4) in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.
(4)[ Any order passed by any authority under this Act may be revised, either on application or on own motion, by such authority and in such manner as may be prescribed.] [[Sub-section (4) substituted by W.B. Act 9 of 1981, which was earlier as under:-'(4) Any order passed by an appellate authority under sub-section (2) or sub-section (3) may be revised by such authority as may be prescribed.'.]]
