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 36] [Entire Act] State of Meghalaya - Subsection Section 36(6) in Meghalaya Value Added Tax Act, 2003 (6)For the purpose of this Act, any return signed by a person who is not authorised as may prescribe shall be treated as if no return has been field.
