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 51] [Entire Act] State of Meghalaya - Subsection Section 51(3) in Meghalaya Value Added Tax Act, 2003 (3)Where any such rectification has the effect of enhancing the assessment, a notice of demand shall be issued for the sum payable.
