Section 90(7)(a) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 90(7)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(7)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)in any case where the amount involved exceeds rupees fifty thousand during the period of a year, 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; and

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State of Arunachal Pradesh - Subsection

Section 90(7)(a) in Arunachal Pradesh Goods Tax Act, 2005