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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Meghalaya - Subsection

Section 73(4) in Meghalaya Goods and Services Tax Act, 2017

(4)The service of such statement shall be deemed to be service of notice on such person under sub-section (1), subject to the condition that the grounds relied upon for such tax periods other than those covered under sub-section (1) are the same as are mentioned in the earlier notice.