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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Meghalaya - Subsection

Section 76(3) in Meghalaya Value Added Tax Act, 2003

(3)Where any goods are in movement within the territory of the State of Meghalaya, officer empowered by the State Government on this behalf may stop the vehicle or the carrier or the person carrying such goods, for inspection at any place within his jurisdiction and provisions of sub-section (2) shall mutatis mutaudis apply.