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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Sikkim - Subsection

Section 11(3) in Sikkim Sales Tax Act, 1983

(3)If a registered dealer fails, without reasonable cause to furnish any valid return within the time prescribed or within such further time as may be allowed on application, by the prescribed authority, a penalty at the rate not exceeding rupees five for each day of delay shall be imposed without prejudice to any action which is or may be taken under any of the other provisions of this Act.