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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Meghalaya - Subsection

Section 74(10) in Meghalaya Goods and Services Tax Act, 2017

(10)The proper officer shall issue the order under sub-section (9) within a period of five years from the due date for filing of annual return for the financial year to which the tax not paid or short paid or input tax credit wrongly availed or utilised relates to or within five years from the date of erroneous refund.