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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Meghalaya - Subsection

Section 78(2) in Meghalaya Value Added Tax Act, 2003

(2)In order to make effective the said system, the State Government may from time to time make Resolutions for regulating the interactions between the dealers, authorities appointed or constituted under the Act and the Government Treasury.