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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(3) in Meghalaya Goods and Services Tax Act, 2017

(3)The cancellation of registration under this section shall not affect the liability of the taxable person to pay tax and other dues under this Act or to discharge any obligation under this Act or the rules made thereunder for any period prior to the date of cancellation whether or not such tax and other dues are determined before or after the date of cancellation.