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 27 in Meghalaya Value Added Tax Act, 2003 27. Appellate Authority. - The State Government may authorize an officer, not below the rank of an Assistant Commissioner of Taxes appointed under the sub-section (1) of Section 25 to exercise the powers and perform the functions of the Appellate Authority under section 65.
