Section 54(3) in Meghalaya Value Added Tax Act, 2003
(3)If the dealer furnishes return along with evidence full payment of tax, interest and penalty, if any, on or before the date of payment specified under sub-section (2), the provisional assessment made under sub-section 1, shall revoked to the extent of the tax demanded, interest levied and penalty imposed on the date on which such return is filed by the dealer.
