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] [Section 33] [Entire Act] State of Meghalaya - Subsection Section 33(8) in Meghalaya Value Added Tax Act, 2003 (8)No order shall be passed under this section without giving the dealer, registered dealer undertaking or person an opportunity of being heard.
