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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(4) in Meghalaya Value Added Tax Act, 2003

(4)Where the application for registration is made under this section, the prescribed authority shall grant him the certificate or registration from the date of filling such application.Provided that the prescribed authority shall grant to such dealer the certificate of registration from the date of commencement of his liability to pay tax where the application for registration is made within thirty days of such date.