Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Meghalaya - Subsection Section 50(5) in Meghalaya Value Added Tax Act, 2003 (5)Interest will be charged on such excess amount at the rate of two percent per month from the date of grant of provisional refund till the date of assessment.
