Section 57(8)(ii) in The M.P. Vat Act, 2002

[Cites 0, Cited by 1] [Section 57(8)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(8)(ii) in The M.P. Vat Act, 2002

(ii)impose, if he is not satisfied, on him for possession or movement of goods, whether seized or not, in violation of the provisions of sub-section (2) or for submission of false or forged documents or declaration, a penalty equal to maximum [seven times] [Substituted by M.P. Act No. 9 of 2009.] of the amount of tax which would have been payable if the goods were sold within the State on the date of inspection :

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State of Madhya Pradesh - Subsection

Section 57(8)(ii) in The M.P. Vat Act, 2002