Section 55(1)(c) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(1)(c) in Meghalaya Value Added Tax Act, 2003

(c)The Commissioner is not satisfied with the correctness of any return filed under section 35; or confides of any claim of exemption, deduction, concession, input the creditor genuineness of any declaration, evidence furnished by a registered dealer in support thereof; or

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State of Meghalaya - Subsection

Section 55(1)(c) in Meghalaya Value Added Tax Act, 2003