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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Meghalaya - Subsection

Section 39(7) in Meghalaya Goods and Services Tax Act, 2017

(7)Every registered person, who is required to furnish a return under sub-section (1) or sub-section (2) or sub-section (3) or sub-section (5), shall pay to the Government the tax due as per such return not later than the last date on which he is required to furnish such return.