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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(3)(b) in The Goa Value Added Tax Act, 2005

(b)wilfully furnishes or causes to be furnished any information or return which he knows to be incorrect or false, he shall on conviction be punished with fine which may extend to one thousand rupees and in case of a continuing offence to a further fine which may extend to one hundred rupees for each day after the first day during which the offence continues.