Section 55(6)(c) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(6)(c) in The M.P. Vat Act, 2002

(c)If the Commissioner, after taking into consideration the explanation of the dealer and after giving him an opportunity of being heard, is satisfied that the entries relating to the said goods were not made in the books of accounts, registers or other documents of the dealer without any proper justification, the Commissioner shall pass an order imposing a penalty not less than three times but not exceeding [3.5 limes] [Substituted by M.P. Act No. 12 of 2006.] of the amount of tax referred to in clause (b).

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State of Madhya Pradesh - Subsection

Section 55(6)(c) in The M.P. Vat Act, 2002