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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Meghalaya - Subsection

Section 96(2) in Meghalaya Value Added Tax Act, 2003

(2)On payment of such some as may be determine the Commissioner under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence and proceedings, it already taken, shall stand abated.