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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(3)(d) in Meghalaya Value Added Tax Act, 2003

(d)having paid the tax payable according to a return in time, fails to furnish along with the return proof of payment made in accordance with sub-section (4) of section 35;