Section 132(1)(a) in The U.P. Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Uttar Pradesh - Subsection

Section 132(1)(a) in The U.P. Goods and Services Tax Act, 2017

(a)supplies any goods or services or both without issue of any invoice, in violation of the provisions of this Act or the rules made there under, with the intention to evade tax;

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State of Uttar Pradesh - Subsection

Section 132(1)(a) in The U.P. Goods and Services Tax Act, 2017