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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(4) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(4)Whoever knowingly produces incorrect declaration, accounts, registers, documents or electronic record or knowingly furnishes incorrect information or suppresses material information shall be punishable with imprisonment of either description which shall not be less than three months but which may extend to two years or with fine not exceeding twenty-five thousand rupees or with both.