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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Meghalaya - Subsection

Section 115(1)(i) in Meghalaya Value Added Tax Act, 2003

(i)Has no liability to pay tax or has not defaulted in furnishing any return or returns together with the receipted challan or challans showing payment of all taxes payable under this Act or the Central Sales Tax Act, 1956 (74 of 1956)