Section 90(3)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(3)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)Whoever knowingly keeps false account or does not keep the account of the value of the goods bought or sold by him in contravention of section 49, shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with a fine.

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State of Arunachal Pradesh - Subsection

Section 90(3)(c) in Arunachal Pradesh Goods Tax Act, 2005