Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(3)No additional tax under this Act shall be payable in respect of a motor vehicle for the period for which such additional tax has already been paid by any person.