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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Meghalaya - Subsection

Section 39(2) in Meghalaya Value Added Tax Act, 2003

(2)If any mistake is detected as result of such scrutiny made as per the provisions of subsection (1) the Assessing Authority shall serve a notice in the prescribed form on the dealer to make payment of the extra amount of tax along with the interest as per the provisions of this Act, if it is payable by the date specified in the said notice.