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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Meghalaya - Subsection

Section 82(1) in Meghalaya Value Added Tax Act, 2003

(1)The account referred to in Section 81, and goods referred to in that section and stored in a go down or warehouse in Meghalaya, shall be open to inspection by the Commissioner at all reasonable times.