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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Meghalaya - Subsection

Section 30(3) in Meghalaya Value Added Tax Act, 2003

(3)The Enforcement Branch on information or of its over motion or where the Commissioner so directs, carry out investigation or hold inquiry into any case of alleged or suspected evasion of tax as well as malpractice connected therewith and send a report in respect thereof to the Commissioner.