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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(7) in Meghalaya Value Added Tax Act, 2003

(7)Security as required by sub-section (1) or demanded under sub-section (2) sub-section (3) or sub-section (5) shall be furnished by a dealer, registered dealer, undertaking or person in such manner and by such time as may be specified in the order requiring to furnish, or demanding such security.