Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(c) in The Maharashtra Tax on Luxuries Act, 1987

(c)failed to disclose any transaction of receipt or has failed to furnish return by the prescribed date or has failed to show in the (return the appropriate liability to pay tax or has failed to disclose fully and truly all material facts necessary for the proper and correct quantification of the tax liability.