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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(4) in Meghalaya Value Added Tax Act, 2003

(4)Nothing contained in this section shall prevent the Commissioner from making assessment under section 55 and any tax, interest or penalty paid against provisional assessment shall be adjusted against tax, interest and penalty payable on the final assessment under that section.