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UT Chandigarh - Section

Section 33 in The Punjab Tax on Luxuries Act, 2009

33. Penalty for misuse of registration number.

- A proprietor, who knowingly uses a false registration certificate or uses registration certificate of another proprietor with a view to evade payment of tax, shall be liable to pay in addition to the due tax, a penalty equal to the amount of tax, evaded on account of the aforesaid reasons.