Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Meghalaya - Subsection Section 35(2) in Meghalaya Value Added Tax Act, 2003 (2)Every registered dealer shall in the prescribed manner, furnish such returns by such dates and to such authority as may be prescribed.
