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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Bihar - Subsection

Section 122(1)(xvii) in Bihar Goods and Services Tax Act, 2017

(xvii)fails to furnish information or documents called for by an officer in accordance with the provisions of this Act or the rules made thereunder or furnishes false information or documents during any proceedings under this Act;