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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(7) in Meghalaya Value Added Tax Act, 2003

(7)Where realisation of any amount remains stayed by the order of any court or authority and such order is subsequently vacated, interest shall be payable also for any period during which such order remained in operation.