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 84] [Entire Act] State of Meghalaya - Subsection Section 84(6) in Meghalaya Value Added Tax Act, 2003 (6)Where notice requires the production of a book of record, it is sufficient if that book or record is described in the notice with reasonable certainty.
