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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(i) in Assam General Sales Tax Act, 1993

(i)In case where the amount of tax, which would have been evaded if the statement or account or return had been accepted as true, exceeds one lakh with imprisonment of either description for a term which shall not be less than six months but which may extend to seven years and with fine;