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 58] [Entire Act] State of Meghalaya - Subsection Section 58(2) in Meghalaya Value Added Tax Act, 2003 (2)No order of assessment and reassessment shall be made under sub-section (1) after expiry of five years from the end of the year in respect of which or pasts of which the tax is assessable.
