Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70] [Entire Act] State of Meghalaya - Subsection Section 70(4) in Meghalaya Value Added Tax Act, 2003 (4)The High Court may on application either by the petitioner or by the respondent review any order passed by it provided such application is made within one year from the date of judgement.
