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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(c) in Andhra Pradesh Tax on Luxuries Act, 1987

(c)fraudulently makes or causes or allows to be made any wrong entry in or fraudulently omits or causes or allows to be omitted any entry from, any statement furnished or any accounts or register;