Section 67(1)(l) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(1)(l) in The Kerala Value Added Tax Act, 2003

(l)has abetted or induced in any manner another person to make and deliver any return or an account or a statement or declaration under this Act or rules made there under, which is false and which he either knows to be false or does not believe to be true, such authority may direct that such person shall pay, by way of penalty, an amount not exceeding twice the amount of tax or other amount evaded or sought to be evaded where it is practicable to quantify the evasion or an amount not exceeding ten thousand rupees in any other case:

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State of Kerala - Subsection

Section 67(1)(l) in The Kerala Value Added Tax Act, 2003