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[Cites 0, Cited by 0] [Section 54(10)] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(10)(b) in Meghalaya Goods and Services Tax Act, 2017

(b)deduct from the refund due, any tax, interest, penalty, fee or any other amount which the taxable person is liable to pay but which remains unpaid under this Act or under the existing law.