Section 89(3)(a) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(3)(a) in The Delhi Value Added Tax Act, 2004

(a)in any case where the amount involved exceeds fifty thousand rupees during the period of a year, with rigorous imprisonment for a term which may extend to six months, and with a fine; and

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NCT Delhi - Subsection

Section 89(3)(a) in The Delhi Value Added Tax Act, 2004