Section 84(1)(e) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(1)(e) in Meghalaya Value Added Tax Act, 2003

(e)May, where a hard copy or computer disk of information stored on a computer is not provided, seize and retain the computer for a period of one month to copy the information required, in the event this period needs to be extended the permission of the next higher authority must be obtained for each additional month such record is retained.

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State of Meghalaya - Subsection

Section 84(1)(e) in Meghalaya Value Added Tax Act, 2003