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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Meghalaya - Subsection

Section 99(3)(g) in Meghalaya Value Added Tax Act, 2003

(g)In any inquiry of misconduct in connection with any proceeding under this Act. Against any legal practitioner, chartered accountant or other person entitled to appeal on behalf of a dealer or person before the talking authorities under this Act, to the authority competent to take disciplinary action against such legal practitioner chartered accountant or other person.