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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(2) in Meghalaya Value Added Tax Act, 2003

(2)The Commissioner may, if he is satisfied that the default was without reasonable cause, direct that the dealer shall pay, by way of penalty, in addition to the amount of tax so assessed, a sum equal to the amount of tax assessed or a sum of rupees ten thousand whichever is more.