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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Meghalaya - Subsection

Section 32(3) in Meghalaya Value Added Tax Act, 2003

(3)This registration of a dealer on application made under this section shall be in force for period of not less than 3 complete years and shall remain in force thereafter unless cancelled under the provisions of this Act.