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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(6) in Meghalaya Value Added Tax Act, 2003

(6)Where any amount of tax payable is enhance by any such order interest shall be payable on the amount by which the tax is enhance after the expiry of a period of three months from the date of the order.