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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(2) in Meghalaya Value Added Tax Act, 2003

(2)The provisional assessment under sub-section (1), shall be made on the basis of past returns, or past records where no such returns are available or on the basis of information received by the Commissioner and the Commissioner shall direct the dealer to pay the amount of tax assessed in such manner and by such date as may be prescribed.