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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Meghalaya - Subsection

Section 97(1) in Meghalaya Value Added Tax Act, 2003

(1)The State Government, for reasons to be recorded in writing, may remit the whole or part of the amount of the tax or penalty payable in respect of any period by any registered dealer who has suffered heavy loss due to any natural calamity.