Section 132(1)(k) in The Arunachal Pradesh Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 132(1)(k) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(k)fails to supply any information which he is required to supply under this Act or the rules made thereunder or (unless with a reasonable belief, the burden of proving which shall be upon him, that the information supplied by him is true) supplies false information; or

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State of Arunachal Pradesh - Subsection

Section 132(1)(k) in The Arunachal Pradesh Goods and Services Tax Act, 2017