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[Cites 0, Cited by 0] [Section 31(8)] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(8)(g) in Meghalaya Value Added Tax Act, 2003

(g)A dealer fails to furnish return and pay tax and interest according to such return or returns within the time extended by the Commissioner upon an application field for such purpose under sub-section (4) of this Section 35;