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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Meghalaya - Subsection

Section 59(1) in Meghalaya Value Added Tax Act, 2003

(1)In computing the period of limitation specified for assessment or reassessment as the case may be the time during which an assessment or reassessment proceeding remained stated under the order of a competent Courts shall be excluded.