Section 82(4)(a) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 82(4)] [Section 82] [Entire Act]

State of Meghalaya - Subsection

Section 82(4)(a) in Meghalaya Value Added Tax Act, 2003

(a)Is in existence at the address given in the way bill, tax invoice, invoice consignment note or any document of like nature, the Commissioner shall forthwith withdraw, by an order in writing, his direction issued under this subsection (4) to the transporter, carrier or transporting agent, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 82(4)(a) in Meghalaya Value Added Tax Act, 2003