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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Meghalaya - Subsection

Section 37(2) in Meghalaya Value Added Tax Act, 2003

(2)Notwithstanding anything contained in sub-section (1), a registered dealer who has been permitted by Commissioner to pay presumptive tax under section 17 shall not collect any sum by way of tax on the sale of goods during the period to which such payment relates.