Point 14-minimum Punishment-Relaxation of | 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 | Law Commission of India Reports | Law Library

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Report No. 61

Point 14-minimum Punishment-Relaxation of

While inserting minimum punishment1 it is not desirable to insert any provision for relaxation.

1. See supra, Point 13.

(Chapter 51

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

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