Section 42(3)(ii) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(3)(ii) in The Maharashtra Tax on Luxuries Act, 1987

(ii)wilfully attempts, in any manner whatsoever, to evade any payment of any tax or penalty or interest under this Act, shall, on conviction, be punished-

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State of Maharashtra - Subsection

Section 42(3)(ii) in The Maharashtra Tax on Luxuries Act, 1987