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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(11) in Meghalaya Value Added Tax Act, 2003

(11)Suspension of certificate of registration will be withdrawn and registration certificate shall be restored on an application made by the dealer on furnishing evidence of payment of taxes and on furnishing of overdue return or returns within 45 days from the date of suspension.