Section 50(1)(b) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(1)(b) in The Goa Value Added Tax Act, 2005

(b)omits from a statement made to a taxation officer or to such authorized officer any matter or thing without which the statement is misleading in a material particular, is guilty of an offence and liable on conviction to,-

(i)where the statement or omission was made knowingly or repeatedly, a fine not exceeding Twenty five thousand rupees or to imprisonment for a term not exceeding six months, or both; or

(ii)in any other case, a fine not exceeding Ten thousand rupees or to imprisonment for a term not exceeding one month, or both.

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State of Goa - Subsection

Section 50(1)(b) in The Goa Value Added Tax Act, 2005