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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Meghalaya - Subsection

Section 87(3) in Meghalaya Value Added Tax Act, 2003

(3)The statement furnished under this sub-section shall also contain the name and address with designation in relation to the business of such persons who are authorised to receive notice and other documents under this Act and such service on whom shall be binding on the dealer.