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[Cites 0, Cited by 0] [Section 91(10)] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(10)(ii) in Meghalaya Value Added Tax Act, 2003

(ii)Rupees five thousand, if the tax due for the period covered by the return exceeds rupees twenty thousand but does not exceed rupees one lakh;