Section 90(2)(a) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(2)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)in case where the amount of tax which could have been evaded if the false return had been accepted as true exceeds Rupees ten thousand, 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; and

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State of Arunachal Pradesh - Subsection

Section 90(2)(a) in Arunachal Pradesh Goods Tax Act, 2005