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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(6) in Arunachal Pradesh Goods Tax Act, 2005

(6)Whoever issues to any person a false invoice, bill, cash-memorandum, voucher or other document which he knows or has reason to believe to be false, shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine.