Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Value Added Tax (Amendment) Ordinance, 2008 [30 September 2008] CONTENTS 1. Section 1 2. Xxx West Bengal Value Added Tax (Amendment) Ordinance, 2008 [30 September 2008] WHEREAS it is expedient to amend the West Bengal Value Added Tax Act, 2003, for the purpose and in the manner hereinafter appearing: AND WHEREAS the Legislative Assembly of the State of West Bengal is not in session and the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action; West Bengal Act XX of 2008 The Governor is pleased. in exercise of the power conferred by clause (1) of article 213 of the Constitution of India, to make and promulgate the following Ordinance:- 1. Section 1 :- (1) This Ordinance may be called the West Bengal Value Added Tax (Amendment) Ordinance, 2008. 2. section 2 It shall come into force at once. 2. Xxx :- In the West Bengal Value Added Tax Act, 2003, in section 49, in sub-section (1), in the first proviso, for the words, figures and letters "on or before the 30th day of September, 2008", the words, figures and letters "on or before the 30th day of November, 2008" shall be substituted. By order of the Governor, GOPALAKRISHNA GANDHI, Governor of West Bengal. ANINDYA BHATTACHARYYA, Secy-in-charge to the Govt. Of West Bengal, Law Department.