Section 84(1)(d) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(1)(d) in Meghalaya Value Added Tax Act, 2003

(d)May retain any such book or record for a period of one month for determining a person's liability or for any proceeding under this Act, in the event this period needs to be extended the permission of the next higher authority must be obtained for each additional month the book or record is retained; and

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State of Meghalaya - Subsection

Section 84(1)(d) in Meghalaya Value Added Tax Act, 2003