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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(1)(g) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(g)A dealer has not accounted for any goods in the books, registers or accounts maintained by him in order to sell them with a view to evade payment of tax; or