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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Meghalaya - Subsection

Section 25(8) in Meghalaya Goods and Services Tax Act, 2017

(8)Where a person who is liable to be registered under this Act fails to obtain registration, the proper officer may, without prejudice to any action which may be taken under this Act, or under any other law for the time being in force, proceed to register such person in such manner as may be prescribed.