Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70] [Entire Act] State of Meghalaya - Subsection Section 70(3) in Meghalaya Value Added Tax Act, 2003 (3)The Commissioner shall also be made a party to the proceedings before the High Court where appeal is filed by the dealer or person.
