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[Cites 0, Cited by 42] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(7) in West Bengal Value Added Tax Act, 2003

(7)Whoever knowingly produces incorrect accounts, registers, documents or electronic record or knowingly furnishes incorrect information or suppresses material information shall be punishable with imprisonment of either description which shall not be less than three months but which may extend to two years or with fine not exceeding ten thousand rupees or with both.