Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Meghalaya - Subsection Section 86(2) in Meghalaya Value Added Tax Act, 2003 (2)A true copy of such report shall be furnish by such dealer to the Commissioner by the end of the month after expiry of the period of six months during which the audit would have been completed.
