Section 85(4)(d) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

State of Meghalaya - Subsection

Section 85(4)(d) in Meghalaya Value Added Tax Act, 2003

(d)the balance of the proceeds of the sale, if any, shall be paid to the owner of the goods or, if his particulars are not available, to the person from whom such goods were seized upon application within one year from the date of sale or within such further period as may be allowed by the Commissioner for cause shown to his satisfaction.

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State of Meghalaya - Subsection

Section 85(4)(d) in Meghalaya Value Added Tax Act, 2003