Section 58(1)(e) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Meghalaya - Subsection

Section 58(1)(e) in Meghalaya Value Added Tax Act, 2003

(e)Been wrongly allowed any credit therein, the Commissioner may, serve a notice on the dealer and after giving the dealer reasonable opportunity of being heard and making such enquiries as he considers necessary, proceed to assess to the best of his judgement, the amount of tax due from the dealer in respect of such turnover, and the provisions of this Act shall, so far as may be apply accordingly.

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State of Meghalaya - Subsection

Section 58(1)(e) in Meghalaya Value Added Tax Act, 2003