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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(8) in Meghalaya Value Added Tax Act, 2003

(8)Whoever, aids or abets or induces any person in commission of any act specified in subsection (1) to (7) shall, on conviction, be punished with rigorous imprisonment which shall not be less than three months but which may extend to one year and with fine;