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

State of Karnataka - Subsection

Section 132(1)(iii) in Karnataka Goods and Services Tax Act, 2017

(iii)in the case of any other offence where the amount of tax evaded or the amount of input tax credit wrongly availed or utilised or the amount of refund wrongly taken exceeds one hundred lakh rupees but does not exceed two hundred lakh rupees, with imprisonment for a term which may extend to one year and with fine;