Section 26(1)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(a)where the offence consists of 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 two thousand rupees or double the amount of the tax recoverable, whichever is greater; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 26(1)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996