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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Meghalaya - Subsection

Section 104(1) in Meghalaya Value Added Tax Act, 2003

(1)Every registered dealer shall, in the manner as may be prescribed, submit before the prescribed authority such statements, accounts or declarations within such time as may be prescribed and shall verity that such statements, accounts or declaration are true to the best of his knowledge and belief.