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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(2)(i) in Tripura Value Added Tax Act, 2004

(i)in case where the amount of tax, which could have been evaded if the false return had been accepted as true, exceeds Rs. 10,000 with imprisonment for a term which may extend to one year or with fine or with both.