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

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

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

(a)has, without reasonable cause, failed to furnish the return of his turnover of receipts along with the tax due under this Act within the time allowed and in the manner prescribed; or

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State of Uttar Pradesh - Subsection

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