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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Meghalaya - Subsection

Section 100(3)(c) in Meghalaya Value Added Tax Act, 2003

(c)Shall on conviction be punished with fine which may extend to one thousand rupees and in case of a continuing offence to a further fine which may extend to one hundred rupees for each day after the first day during which the offence continues.