Section 55(1)(d) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(1)(d) in Meghalaya Value Added Tax Act, 2003

(d)The Commissioner has reasons to believe that detailed scrutiny of the case is necessary, the Commissioner may notwithstanding the fact that the dealer may already have been assessed under section 54, serve on such dealer in the prescribed manner a notice requiring him to appear on a date and place specifies therein, which may be in the business premises or at a place specified in the notice, to either attend and procedure or cause to be produced the books of account and all evidence on which the dealer relies in support of his return including tax invoice, if any, or to produce to such evidence, specified in the notice.

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State of Meghalaya - Subsection

Section 55(1)(d) in Meghalaya Value Added Tax Act, 2003