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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Meghalaya - Subsection

Section 83(2) in Meghalaya Value Added Tax Act, 2003

(2)For the purpose of the survey, the Commissioner may be general or special notice required any dealer or class of dealers to furnish the names, address and such other particulars as he may find necessary relating to the persons and dealers who have purchased any goods from or sold any goods to such dealer or class of dealers during any given period.