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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Karnataka - Subsection

Section 122(1)(x) in Karnataka Goods and Services Tax Act, 2017

(x)falsifies or substitutes financial records or produces fake accounts or documents or furnishes any false information or return with an intention to evade payment of tax due under this Act;