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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Meghalaya - Subsection

Section 45(5) in Meghalaya Value Added Tax Act, 2003

(5)Subject to others provisions of this section assessment shall also be made in cases where business is closed by a dealer. Tax on goods that remain in stock at the time of cancellation of registration (including capital goods) on which input tax has already been given credit, shall be assessed and collected in the manner as may be prescribed.