Section 129(1)(b) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Haryana - Subsection

Section 129(1)(b) in The Haryana Goods and Services Tax Act, 2017

(b)on payment of the applicable tax and penalty equal to the fifty percent of the value of the goods reduced by the tax amount paid thereon and, in case of exempted goods, on payment of an amount equal to five percent of the value of goods or twenty five thousand rupees, whichever is less, where the owner of the goods does not come forward for payment of such tax and penalty;

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State of Haryana - Subsection

Section 129(1)(b) in The Haryana Goods and Services Tax Act, 2017