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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(4) in Meghalaya Value Added Tax Act, 2003

(4)Whoever, knowingly keeps false account of the value of the goods bought or sold by him in contravention of the provision of this Act, shall on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with a fine.