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 41] [Entire Act] State of Meghalaya - Subsection Section 41(2) in Meghalaya Value Added Tax Act, 2003 (2)The interest shall be calculated on the amount of refund due after deducting there from any tax, interest penalty or any other dues under this Act.
