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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(4) in Meghalaya Value Added Tax Act, 2003

(4)A person whose books, records, or computer have been removed and retained under subsection (1) of this Section of this Act may examine them and make copies on extracts from the during regular office hours under such supervision as the Commissioner or authorised officer may determine.