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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Meghalaya - Subsection

Section 40(3) in Meghalaya Value Added Tax Act, 2003

(3)If a result of any proceeding under this Act the amount of tax in respect of which interest is payable by the dealer under the foregoing provisions is varies the Assessing Officer shall corresponding reduce or enhance, as the case may be the interest so payable.