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

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State of Meghalaya - Subsection

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

(b)Any dealer liable to furnish return under the repealed Acts immediately before the appointed day shall notwithstanding that a period, in respect of which he is also liable furnish return, commences on and day before such appointed day and ends on any day after such appointed day, furnish such return in respect of tax payable for sales or purchases made up to the day immediately before such appointed day and pay tax in accordance with the provisions of repealed Act and shall furnish a separate return in respect of the remaining part of the period which commences on such appointed day and pay tax due on such return for sales or purchases made on and from such appointed day in accordance with the provisions of this Act.

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State of Meghalaya - Subsection

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