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] [Section 84] [Entire Act] State of Meghalaya - Subsection Section 84(7) in Meghalaya Value Added Tax Act, 2003 (7)A notice duly signed and issued under this section shall be sent to the person's to whom it is directed, or left at the person's last and usual place of business or abode.
