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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Meghalaya - Subsection

Section 79(1) in Meghalaya Value Added Tax Act, 2003

(1)If the Commissioner considers that for the purpose of better administration of this Act it is necessary so to do, be may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or in connection to this Act.