Section 9(1)(ii) in The U.P. Tax on Luxuries Act, 1995

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State of Uttar Pradesh - Subsection

Section 9(1)(ii) in The U.P. Tax on Luxuries Act, 1995

(ii)in a case referred to in clause (b), a sum not less than fifty per cent but not more than one and a half times of the amount of tax which would thereby have been avoided;

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State of Uttar Pradesh - Subsection

Section 9(1)(ii) in The U.P. Tax on Luxuries Act, 1995