Section 116(2)(i) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Meghalaya - Subsection

Section 116(2)(i) in Meghalaya Value Added Tax Act, 2003

(i)Any application for review or reference arising from any order passed before the appointed day or any appeal arising from any assessment of tax or determination of interest made before such appointed day or any application for refund, or for waybill, in respect of any period before such appointed day under the repealed Act it made before such appointed day and pending on such appointed day or it made on or such appointed day shall be disposed or in accordance with the provisions of the repealed Act.

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State of Meghalaya - Subsection

Section 116(2)(i) in Meghalaya Value Added Tax Act, 2003