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State of Meghalaya - Section

Section 25 in Meghalaya Value Added Tax Act, 2003

25. Sales tax authorities.

(1)For carrying out the purpose of this Act, the State Government may be notification appoint a person to be the Commissioner of Taxes, together with such other persons to assist him as it thinks fit and may specify the area or areas over which they shall exercise jurisdiction.
(2)Persons appointed under sub-section (1) shall exercise such powers as may conferred and perform such duties as may be required by or under this Act.