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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(3) in Meghalaya Value Added Tax Act, 2003

(3)If a registered dealer have filed the return and respect of any tax period within the prescribed time and the return so filed is found to be in order, it shall be accepted as self assessment subject to adjustment of any arithmetical: error apparent on the case to the said return.