Section 74(1)(a) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(1)(a) in The Kerala Value Added Tax Act, 2003

(a)where the offence consists of the evasion of any tax payable under this Act, in addition to the tax so payable a sum of money equal to the amount of tax so payable subject to a minimum of rupees five hundred and maximum of rupees four lakhs: and

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State of Kerala - Subsection

Section 74(1)(a) in The Kerala Value Added Tax Act, 2003