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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(12) in Meghalaya Value Added Tax Act, 2003

(12)Notwithstanding anything contained in sub-sections (1) to (11), no person shall be preceded against this sub-section for the acts referred to therein if the total amount of tax evaded is less than Rs. 200/- during the period of a year.