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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Meghalaya - Subsection

Section 62(2) in Meghalaya Goods and Services Tax Act, 2017

(2)Where the registered person furnishes a valid return within thirty days of the service of the assessment order under sub-section (1), the said assessment order shall be deemed to have been withdrawn but the liability for payment of interest under sub-section (1) of section 50 or for payment of late fee under section 47 shall continue.