Section 36(1)(g) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(1)(g) in Meghalaya Value Added Tax Act, 2003

(g)Such dealer shall be liable to pay interest in respect thereof at the rate of 2% per month from the date tax payable has become due to the date of its payment or the date of order of assessment, whichever is earlier.

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State of Meghalaya - Subsection

Section 36(1)(g) in Meghalaya Value Added Tax Act, 2003