West Bengal Sales Tax ( Settlement Of Dispute ) Act, 1999

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, dated the 5th April, 1999. An Act to provide for expeditious enforcement of payment of arrear tax, penalty or interest in dispute under the sales tax laws in West Bengal by way of settlement of such dispute. Whereas it is expedient to provide for enforcement of payment of, and settlement of dispute relating to, arrear tax, penalty or interest under the West Bengal Sales Tax Act, 1994, and other laws referred to in sub-section (1) of section 106 of that Act, and for enforcement of payment of, and settlement of dispute relating to, arrear tax or penalty under the Central Sales Tax Act, 1956; It is hereby enacted as follows :-

Act number

Act 4 of 1999

Year

1999

Enacted on

05-04-1999

In force from

5 April 1999

Jurisdiction

West Bengal State Act

Subjects

Taxation

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Official source: India Code