Section 49(3) in Meghalaya Value Added Tax Act, 2003
(3)Subject to other provisions of this Act, if it is found on assessment or re-assessment under section 45 or 46 of the Act, as the case may be that a dealer has paid tax, interest or penalty in excess of what is due from him, the Commissioner shall, in the prescribed manner refund to such dealer the amount of tax, interest or penalty paid in excess by him;Provided further that such refund shall be made after adjusting any tax interest or penalty due from him under Act for any period on the date of passing of order for such refund.
