Section 11(16)(b) in The Himachal Pradesh Value Added Tax Act, 2005

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State of Himachal Pradesh - Subsection

Section 11(16)(b) in The Himachal Pradesh Value Added Tax Act, 2005

(b)claims incorrect Input Tax Credit in his returns, the Commissioner or the Assessing Authority shall direct such dealer to pay, by way of penalty, in addition to the tax and interest payable by him, a sum equal to [twenty five] [Substituted for the word 'fifty' by Act No. 10 of 2016 vide notification No. L.L.R.-D(6)-6/2016-LEG. Dated 26-05-2016 published in R.H.P. on 28-05-2016.] percentum of the amount of such claim or credit.

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State of Himachal Pradesh - Subsection

Section 11(16)(b) in The Himachal Pradesh Value Added Tax Act, 2005