Section 116(3)(b) in The Punjab Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(3)(b) in The Punjab Goods and Services Tax Act, 2017

(b)who is convicted of an offence connected with any proceedings under this Act, the Central Goods and Services Tax Act, the Integrated Goods and Services Tax Act or the Union Territory Goods and Services Tax Act, or under the existing law or under any of the Acts passed by a State Legislature dealing with the imposition of taxes on sale of goods or supply of goods or services or both; or

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State of Punjab - Subsection

Section 116(3)(b) in The Punjab Goods and Services Tax Act, 2017