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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Meghalaya - Subsection

Section 43(3) in Meghalaya Value Added Tax Act, 2003

(3)If the Commissioner has reason to believe that any person or dealer is liable to pay tax under sub-section (2) the Commissioner shall after giving him a reasonable opportunity of being heard, asses the amount of tax so due.