Section 29(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 29(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962

(c)has concealed the particulars of his agricultural income or deliberately furnished inaccurate particulars of such income, he or it, as the case may be, may direct that such person shall pay by way of penalty, in the case referred to in clause (a), in addition to the amount of the agricultural income-tax payable by him, a sum not exceeding that amount, and in the cases referred to in clauses (b) and (c), in addition to any agricultural income-tax payable by him, a sum not exceeding the amount of the agricultural income-tax which would have been avoided if the income as returned by such person had been accepted as the correct agricultural income :

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State of Maharashtra - Subsection

Section 29(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962