Section 129(1)(b) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Manipur - Subsection

Section 129(1)(b) in Manipur Goods and Services Tax Act, 2017

(b)on payment of the applicable tax and penalty equal to the fifty per cent. of the value of the goods reduced by the tax amount paid thereon and, in case of exempted goods, on payment of an amount equal to five per cent of the value of goods or twenty five thousand rupees, whichever is less, where the owner of the goods does not come forward for payment of such tax and penalty;

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State of Manipur - Subsection

Section 129(1)(b) in Manipur Goods and Services Tax Act, 2017