Section 89(1)(c) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

Daman and Diu - Subsection

Section 89(1)(c) in Daman and Diu Value Added Tax Regulation, 2005

(c)issues to any person a false invoice, bill, cash memorandum, voucher or other document which he knows or has reason to believe to be false, Offences and criminal penalties.

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Daman and Diu - Subsection

Section 89(1)(c) in Daman and Diu Value Added Tax Regulation, 2005