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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Meghalaya - Subsection

Section 69(4) in Meghalaya Value Added Tax Act, 2003

(4)The Appellate Tribunal shall serve the appellate with notice, in writing of the appeal decision setting forth the reasons for decision;Provided that before increasing the tax or other amount the dealer shall be given an opportunity of being heard on the proposal of increasing the liability.