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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2) in Delhi Sales Tax Act, 1975

(2)If a person commits an offence under clause (a) of section 50, the Commissioner or any person appointed under sub-section (2) of section 9 to assist him may, after giving that person a reasonable opportunity of being heard, by order in writing, impose upon such person by way of penalty, a sum not exceeding two and a half times the amount of tax which would thereby have been avoided.