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[Cites 0, Cited by 0] [Section 91(7)] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(7)(a) in Meghalaya Value Added Tax Act, 2003

(a)In case where the amount involved exceeds Rs. 50,000/- during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine;