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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Meghalaya - Subsection

Section 35(3) in Meghalaya Value Added Tax Act, 2003

(3)Any dealer, other than a registered dealer referred to in sub-section (2), shall if so required by the Commissioner by a notice served in the prescribed manner, furnish returns in accordance with the provisions of sub-section (2).