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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Meghalaya - Subsection

Section 100(2) in Meghalaya Value Added Tax Act, 2003

(2)Except for the purposes of prosecution under this Act or any other Act, no person who is not engaged in the collection of statistics under this Act or of compilation or computerization thereof for the purposes of administration of this Act, shall be permitted to see or have access to any information or any individual return referred to in that section.