Section 89(3)(a) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

Daman and Diu - Subsection

Section 89(3)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)in any case where the amount of such tax, penalty or interest involved exceeds fifty thousand rupees during the period of a year, with rigorous imprisonment for a term which may extend to six months and with fine; and

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Daman and Diu - Subsection

Section 89(3)(a) in Daman and Diu Value Added Tax Regulation, 2005