Section 85(3)(c) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act]

State of Meghalaya - Subsection

Section 85(3)(c) in Meghalaya Value Added Tax Act, 2003

(c)Sell such goods in open auction before the occurrence of, or expiry of such period as may be considered fit and proper or, if he is of the opinion that such may become unusable, un-saleable on detention destroy such goods, if the said goods become unsaleable before the sale in open auction actually take place.

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State of Meghalaya - Subsection

Section 85(3)(c) in Meghalaya Value Added Tax Act, 2003