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[Cites 0, Cited by 3] [Section 57] [Entire Act]

UT Chandigarh - Subsection

Section 57(2) in The Punjab Value Added Tax Act, 2005

(2)A person, who issues a false invoice or receives and uses an invoice knowing such invoice to be false, shall be liable, to pay a penalty of rupees five thousand or double the amount of tax involved in the false invoice, whichever is higher.