STATE OF WEST BENGAL Vs. A S NARAYANA

JUDGEMENT

(1.) By a resolution dated 3rd February, 1970, the Governor of West Bengal constituted a Bureau of Investigation for purpose mentioned therein. The resolution is as follows : Resolution No. 494-F.T. IE/-121/69-S.T., Calcutta, dated the 3rd February, 1970.

(2.) The Governor is pleased to constitute a 'Bureau of Investigation' in the 'Finance Department' for the purpose of investigation of cases of evasion of sales tax as well as malpractices connected therewith. The composition of the Bureau will be as follows:-

(3.) The Headquarters of the Bureau will be in the Writers' Buildings for the present.