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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(3)(c) in Meghalaya Value Added Tax Act, 2003

(c)being required to furnish revised return, fails to furnish the revised return by the date of prescribed under sub-section (3) of section 35; or