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[Cites 0, Cited by 0] [Section 91(5)] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(5)(ii) in Meghalaya Value Added Tax Act, 2003

(ii)In any other case with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.