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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Meghalaya - Subsection

Section 95(1) in Meghalaya Value Added Tax Act, 2003

(1)Investigation of offence subject to conditions, if any, as may be prescribed, the Commissioner may be authorised either generally or in respect of a particular case or class any Officer or person subordinate to him to investigate all or any of the offences punishable under this Act.