Section 87(16)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 87(16)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(16)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)having issued a tax invoice or retail invoice, has failed to account correctly it in his books of account; the person shall be liable to pay by way of penalty an amount of Rupees fifty thousand or twenty per cent of the tax deficiency, whichever is the greater.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 87(16)(b) in Arunachal Pradesh Goods Tax Act, 2005