Section 65(4) in Meghalaya Value Added Tax Act, 2003
(4)Pending disposal of an appeal referred to in such section (2), the appellate authority may, on application, at his discretion and subject to such conditions and restrictions as may be prescribed stay realization of the amount of tax, penalty or interest in dispute wholly or in part.Explanation. - For the purpose of this section.(a)"Assessment" includes:-(i)Assessment of tax and imposition of penalty under section 45.(ii)Assessment of tax under section 46(iii)Determination of interest under section 40.(b)"Notice of demand" means any notice served in accordance with the provisions of this Act for realization of the tax penalty or interest referred to in clause (a).
