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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(1) in Meghalaya Value Added Tax Act, 2003

(1)Penalties. - Whoever, not being a registered dealers falsely represent that he is r was a registered dealer at the time when he sells or buys goods shall, on conviction, be punished with rigorous imprisonment for a terms which shall not be less than six months but which may extend to three years and with fine.