West Bengal Finance Act, 2017

An Act to amend the Indian Stamp Act, 1899, in its application to West Bengal, the West Bengal Taxation Tribunal Act, 1987, the West Bengal Sales Tax (Settlement of Dispute) Act, 1999, the West Bengal Tax on Entry of Goods into Local Areas Act, 2012, and the West Bengal Value Added Tax Act, 2003, and to provide for validation in respect of levy, assessment and collection of tax etc. under the West Bengal Tax on Entry of Goods into Local Areas Act, 2012. Whereas it is expedient to amend the Indian Stamp Act, 1899 (2 of 1899.) in its application to West Bengal, the West Bengal Taxation Tribunal Act, 1987 (West Ben. Act VIII of 1987), the West Bengal Sales Tax (Settlement of Dispute) Act, 1999, (West Ben. Act IV of 1999), the West Bengal Tax on Entry of Goods into Local Areas Act, 2012 (West Ben. Act I of 2012), the West Bengal Value Added Tax Act, 2003, (West Ben. Act XXXVII of 2003) to provide for validation in respect of levy, assessment and collection of tax etc. under the West Bengal Tax on Entry of Goods into Local Areas Act, 2012, and for the purposes and in the manner hereinafter appearing; It is hereby enacted in the Sixty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Act number

Act 3 of 2017

Year

2017

Enacted on

06-03-2017

In force from

6 March 2017

Jurisdiction

West Bengal State Act

Subjects

Taxation

Read the full text of West Bengal Finance Act, 2017 section by section on LawLens.

Official source: India Code