Section 40A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 40A(1)] [Section 40A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)the dealer has submitted false return of the turnover or has concealed particulars of his turnover or has deliberately furnished inaccurate particulars of such turnover or has prevented the assessing authority or any other competent authority from making inspection and examination of books, accounts or documents maintained or goods shown to be held in stock by such dealer or obstructed any competent authority in performing his functions under this Act; or

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State of Uttar Pradesh - Subsection

Section 40A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008