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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(1) in Meghalaya Value Added Tax Act, 2003

(1)Subject to provisions of sub-section (2) the amount of tax due from a registered dealer liable to be registered under this Act shall be assessed in the manner hereinafter provided for each tax period or tax periods during which the dealer is so liable.