Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Meghalaya - Section Section 28 in Meghalaya Value Added Tax Act, 2003 28. Revisional Authority. - The Commissioner of Taxes appointed under sub-section (1) of Section 25 shall not exercise the powers and performs the functions of the Revisional Authority under section 66 and section 67.
