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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(6)(d) in Meghalaya Value Added Tax Act, 2003

(d)has employed such method of according which does not enable the Commissioner to assess the tax due from hi; he shall, after giving the dealer reasonable opportunity of being hard, direct that the dealer shall pay, by way of penalty, a sum equal to twice the amount of additional tax assessed on account of the said reasons under this section.