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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(2)(i) in Meghalaya Value Added Tax Act, 2003

(i)In case where the amount of tax, which could have been evaded, if the false return had been accepted as true, exceeds Rs. 10,000/- with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine;