Section 64(1)(d) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(1)(d) in The M.P. Vat Act, 2002

(d)fails, without sufficient cause, to submit any return as required by sub-section (1) of Section 18 or submits a false return or furnishes a false statement; or

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State of Madhya Pradesh - Subsection

Section 64(1)(d) in The M.P. Vat Act, 2002