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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(b) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(b)While furnishing a return under sub-section (1) of section 5 fails, without sufficient cause, or neglects to pay into Government treasury the whole amount of tax due from him according to such return as required by subsection (2) of section 5, or