Section 93(1)(d) in West Bengal Value Added Tax Act, 2003
(d)[neglects or refuses to furnish information as required by section 30B,or furnishes such information which is found to be incorrect; or] [Substituted by S. 6 (27) (a) (ii) of WB Act XIII of 2005 w.e.f. 9.8.2005 for '(d) neglects or refuses or furnishes incorrect information as required by section 30B; or'.]