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State of Meghalaya - Section

Section 38 in Meghalaya Value Added Tax Act, 2003

38. Rounding off of the amount of tax or penalty.

- The amount of tax or penalty payable or refundable for any period under the provisions of this Act shall be rounded off to the nearest rupees and, for this purpose. Where such amount contains a part (a rupee, then, if such part if fifty paise or more, it shall be increased to one rupee and, if such part) is less than fifty paise, it shall be ignored.