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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Meghalaya - Subsection

Section 26(1) in Meghalaya Value Added Tax Act, 2003

(1)Subject to such restriction and conditions as may be prescribed, the Commissioner may, by order in writing, delegate any of his powers under this Act to any person appointed to assist him under sub-section (1) of section 25.