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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Meghalaya - Subsection

Section 113(3) in Meghalaya Value Added Tax Act, 2003

(3)In making any rules under this section, the State Government may direct that a breach thereof shall be punishable with fine not exceeding five hundred rupees and, when the offence is a continuing one, with a daily fine not exceeding twenty-five rupees during the continuance of such offence.