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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Meghalaya - Subsection

Section 30(1) in Meghalaya Value Added Tax Act, 2003

(1)With effect from the appointed day, the Enforcement Branch constituted under the Meghalaya Sales Tax Act shall be deemed to have been constituted under this Act for discharging the functions referred to in sub-section (3) of this