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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(4) in Meghalaya Value Added Tax Act, 2003

(4)the Commissioner may, after giving the dealer reasonable opportunity of being heard, direct him to pay in addition to any tax, interest and penalty under sub-section (3) payable or paid by him, a penalty of a sum of rupees one hundred per day of default subject to a maximum of rupees ten thousand.