Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 122(2)(b) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(b)for reason of fraud or any willful-misstatement or suppression of facts to evade tax, shall be liable to a penalty equal to ten thousand rupees or the tax due from such person, whichever is higher.