Section 48(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 1] [Section 48(1)] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)which are found in any place of business, vehicle, vessel or any other building or place, and such goods are accompanied by any tax invoice or sale invoice or any other document pertaining to value of goods, as the case may be, containing value of goods undervalued to the extent more than fifty percent of the value of goods prevalent at the relevant time in the local market area where the said transaction had taken place, with intention to evade payment of tax

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State of Uttar Pradesh - Subsection

Section 48(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008