West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012
Serial No. Description of goods (1) (2) 1. Goods referres to in Schedule C, Schedule CA andSchedule D of the West Bengal Value Added tax Act, 2003 West Bengal Act 37 of 2003. 2. Goods specified in Schedule IV and in ScheduleVIII of the West Bengal Sales Tax Act, 1994. West Bengal Act 49 of 1994.
- Act number
- Act 1 of 2012
- Year
- 2012
- Enacted on
- 31-03-2012
- In force from
- 13 March 2012
- Jurisdiction
- West Bengal State Act
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Official source: India Code