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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Meghalaya - Subsection

Section 65(4)(b) in Meghalaya Value Added Tax Act, 2003

(b)"Notice of demand" means any notice served in accordance with the provisions of this Act for realization of the tax penalty or interest referred to in clause (a).