Section 55(4)(b) in Telangana Value Added Tax Act, 2005

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State of Telangana - Subsection

Section 55(4)(b) in Telangana Value Added Tax Act, 2005

(b)any dealer, who claims that any sale of any goods is liable to tax at a reduced rate is found to be in possession of any false or fabricated declaration and pays tax at a reduced rate under the Act, shall be liable to pay a penalty of 200% of the tax leviable in the absence of such declaration on the value of the goods, so sold:

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State of Telangana - Subsection

Section 55(4)(b) in Telangana Value Added Tax Act, 2005