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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Meghalaya - Subsection

Section 25(1) in Meghalaya Value Added Tax Act, 2003

(1)For carrying out the purpose of this Act, the State Government may be notification appoint a person to be the Commissioner of Taxes, together with such other persons to assist him as it thinks fit and may specify the area or areas over which they shall exercise jurisdiction.