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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Meghalaya - Subsection

Section 32(5) in Meghalaya Value Added Tax Act, 2003

(5)When the gross turnover of sales of any dealer registered on application made under this section has, for three successive years after the period of three years referred to in subsection (3) failed to exceed the taxable quantum, the prescribed authority may, after giving the dealer a reasonable opportunity of being heard. Cancel registration of such dealer.