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] [Entire Act] State of Meghalaya - Section Section 71 in Meghalaya Value Added Tax Act, 2003 71. Hearing of revision and Review by the High Court. - A revision or review application presented before the High Court under section 70 shall be heard by the consisting of not less than two judges.
