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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(3) in Meghalaya Value Added Tax Act, 2003

(3)If proceedings under this section are to be conducted at the business premises of the dealer and it is found that the dealer or his authorised representative is not available or not functioning from such premises, the Commissioner shall access to the best of his judgement the amount of tax due from him.