Section 50(1)(i) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(i) in The Himachal Pradesh Value Added Tax Act, 2005

(i)makes any statement or declaration in any of the documents specified in section 34 or section 35, as the case may be, which statement or declaration he knows or, has reasons to believe to be false; or

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State of Himachal Pradesh - Subsection

Section 50(1)(i) in The Himachal Pradesh Value Added Tax Act, 2005