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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(a) in The Tripura University Act, 2006

(a)where the offence consists of the failure to pay, or the evasion of, any tax recoverable under this Act, in addition to the tax so recoverable, a sum of money not exceeding five thousand rupees or double the amount of the tax recoverable, whichever is greater; and