Section 65(4)(a) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Meghalaya - Subsection

Section 65(4)(a) in Meghalaya Value Added Tax Act, 2003

(a)"Assessment" includes:-

(i)Assessment of tax and imposition of penalty under section 45.

(ii)Assessment of tax under section 46

(iii)Determination of interest under section 40.