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[Cites 0, Cited by 0] [Section 87(26)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(26)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)omits from a statement made to the Commissioner any matter or thing without which the statement is false, misleading or deceptive in a material particular; the person shall be liable to pay by way of penalty a sum of Rupees one lakh or the amount of the tax deficiency, whichever is the greater.