Section 111(2)(ii) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Meghalaya - Subsection

Section 111(2)(ii) in Meghalaya Value Added Tax Act, 2003

(ii)Who being a sales tax practitioner, legal practitioner or a Chartered Accountant is found guilty of misconduct in connection with any proceedings under this Act by the Commissioner or by an authority, if any, empowered to take disciplinary action against the member of the profession to which he belongs.

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State of Meghalaya - Subsection

Section 111(2)(ii) in Meghalaya Value Added Tax Act, 2003