Section 9(1)(b) in The U.P. Tax on Luxuries Act, 1995

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(b) in The U.P. Tax on Luxuries Act, 1995

(b)has submitted a false return of turnover of receipts under this Act or has concealed the particulars of his turnover of receipts or has deliberately furnished inaccurate particulars of such turnover of receipts; or

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State of Uttar Pradesh - Subsection

Section 9(1)(b) in The U.P. Tax on Luxuries Act, 1995