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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(5) in Meghalaya Value Added Tax Act, 2003

(5)Whereas a result of any final order, the amount of tax (including any penalty) due or in default is wholly reduced, the amount of interest, if any paid shall be refunded or if such amount is modified, the interest due shall be calculated accordingly.