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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(4) in Meghalaya Value Added Tax Act, 2003

(4)If the Commissioner is prevented from conducting the proceedings under this section, the Commissioner may demand a sum equal to the amount of tax so assessed, by way of penalty after considering all the evidence produced in course of the proceedings or collected by him.