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P&H HC: IPC Can’t be Invoked for Entry Tax Evasion as VAT Act Doesn’t Provide for Registration of FIR - (01 Dec 2022)

CRIMINAL

Punjab and Haryana High Court has held that since the provisions of the VAT Act do not provide for the registration of the FIR and the said Act is a Code in itself, the provisions of the IPC also cannot be invoked.

Tags : PUNJAB AND HARYANA HIGH COURT   VAT   ENTRY TAX EVASION  

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