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

State of Meghalaya - Subsection

Section 45(4) in Meghalaya Value Added Tax Act, 2003

(4)If interest is payable in terms of section 39 in respect of any period, penalty under subsection (1) of sub-section (2) for failure to furnish a return by the prescribed date for such period shall not exceed fifty percentum of the amount of tax so assessed.