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State of Meghalaya - Section

Section 64 in Meghalaya Value Added Tax Act, 2003

64. Period of limitation of recovery for tax.

- Notwithstanding anything contained in any law for the time being in force, no proceeding for recovery of any amount under subsection (1) (b) of section 61 shall be initiated after the expiry of five years from the date of the relevant assessment: Provided that when an appeal or revision has been filed, the period of limitation shall run from the date on which the amount due is finally determined.