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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(1) in The Goa Value Added Tax Act, 2005

(1)A person who fails to file a return or other document as required by this Act or the Rules made thereunder, is guilty of an offence and liable on conviction to a fine not exceeding Twenty five thousand rupees or to imprisonment for a term not exceeding three months, or both.