Section 8(1)(ii) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1)(ii) in Arunachal Pradesh Goods Tax Act, 2005

(ii)furnished a return in relation to a tax period in respect of which tax on that sale is attributable, and has accounted for an amount of tax on that sale that is not the amount properly chargeable on that sale.

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State of Arunachal Pradesh - Subsection

Section 8(1)(ii) in Arunachal Pradesh Goods Tax Act, 2005