Section 122(2)(b) in The Jammu and Kashmir Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 122(2)(b) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(b)for reason of fraud or any willful misstatement or suppression of facts to evade tax, shall be liable to a penalty equal to ten thousand rupees or the tax due from such person, whichever is higher.

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State of Jammu-Kashmir - Subsection

Section 122(2)(b) in The Jammu and Kashmir Goods and Services Tax Act, 2017