Section 116(2)(l) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Meghalaya - Subsection

Section 116(2)(l) in Meghalaya Value Added Tax Act, 2003

(l)Any tax assessed, interest determine or penalty imposed under the repeal Act in respect of sales or purchase made, or the repealed Act before the appointed day, shall be payable or recoverable in accordance with the provisions of the repealed Act;

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State of Meghalaya - Subsection

Section 116(2)(l) in Meghalaya Value Added Tax Act, 2003