Section 64(1)(k) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(1)(k) in The Chhattisgarh Value Added Tax Act, 2005

(k)makes a false statement in a verification or declaration prescribed under this Act which he either knows or believes to be false or does not believe to be true, shall in case of default and subject to the provisions of Section 67, be punishable with-

(i)

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 64(1)(k) in The Chhattisgarh Value Added Tax Act, 2005