Section 18(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)liable to file the return, fails to file return or pay the tax due according to such return within the time stipulated together with interest accrued thereon, if any, knowingly prepares or produces false accounts, registers or documents, or furnishes false returns in relation to his business, or makes a false disclosure or averment in any statement required to be recorded or in any declaration required to be filed under this Act or the rules framed thereunder;

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NCT Delhi - Subsection

Section 18(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002