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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Meghalaya - Subsection

Section 69(2) in Meghalaya Value Added Tax Act, 2003

(2)The Appellate Tribunal may admit an appeal after expiry of sixty days if it is satisfied that the appellate had sufficient reason for not filling the appeal within the time specified in subsection (1), provided it is within one year.