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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(3) in Meghalaya Value Added Tax Act, 2003

(3)The power, manager, or any other person on the premises or at the place entered or proposed to be entered under this section shall provide all reasonable facilities and assistance for the effective exercise by the Commissioner or any Officer of the powers under this section of this Act.