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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(5) in Meghalaya Goods and Services Tax Act, 2017

(5)The expenses of the examination and audit of records under sub-section (1), including the remuneration of such chartered accountant or cost accountant, shall be determined and paid by the Commissioner and such determination shall be final.