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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Meghalaya - Subsection

Section 104(2) in Meghalaya Value Added Tax Act, 2003

(2)If a registered dealer fails to submit statements, accounts or declarations referred to in sub-section (1), he shall be liable to pay a penalty not exceeding Rupees twenty five thousand for each time of default, in the manner as may be prescribed.