Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(18) in Arunachal Pradesh Goods Tax Act, 2005

(18)Failure to have accounts audited. If any dealer liable to have his accounts audited under section 50 fails to furnish a true copy of such report within the time as aforesaid the person shall be liable to pay by way of penalty an amount equal to Rupees ten thousand.Penalties on the import of goods