Section 61(1)(a) in The Andhra Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(1)(a) in The Andhra Pradesh Value Added Tax Act, 2005

(a)where the offence consists of the evasion of tax, in addition to such tax, a sum of money equal to the amount of tax subject to a minimum of Rs. 3,000/- (Rupees three thousand only); and

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State of Andhra Pradesh - Subsection

Section 61(1)(a) in The Andhra Pradesh Value Added Tax Act, 2005