Section 61(1)(b) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Meghalaya - Subsection

Section 61(1)(b) in Meghalaya Value Added Tax Act, 2003

(b)Being a registered dealer, collects any amount by way of tax in excess of the tax payable by him shall be liable in addition to the tax for which he may be liable to a penalty of an amount equal to twice the sum so collected by way of tax.

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State of Meghalaya - Subsection

Section 61(1)(b) in Meghalaya Value Added Tax Act, 2003