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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(2) in Meghalaya Value Added Tax Act, 2003

(2)Where any such partner retires from the firm, he shall be liable to pay the tax, penalty, sum forfeited and interest remaining unpaid at the time of his retirement and any such amount due up to the date of retirement though un-assessed at that date.