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 59 in Meghalaya Value Added Tax Act, 2003 59. Exclusion of time period for assessment. (1)In computing the period of limitation specified for assessment or reassessment as the case may be the time during which an assessment or reassessment proceeding remained stated under the order of a competent Courts shall be excluded.
