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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(i) in The Hotel-Receipts Tax Act, 1980

(i)in case where the amount of tax, which would have been evaded if the statement or account had been accepted as true, exceeds one hundred thousand rupees with rigorous imprisonment for a term which shall not be less than six months but which may extend to seven years and with fine;