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Report No. 61

6.14. No need to provide administrative penalties.-

It is hardly necessary to provide administrative penalties for failure by the dealer or the person to deposit this amount. However, the Sales Tax Inspector or other officer examining the accounts can, if he finds that a violation of the proposed statutory requirement has been committed, initiate suitable criminal proceedings.



Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956 Back




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