Section 86(1) in Meghalaya Value Added Tax Act, 2003
(1)Where in any particular year, the gross turnover of a dealer exceeds such other amount as the Commissioner may by a notification in the Official Gazette specify, then such dealer shall get his accounts in respect of that year audited by an Accountant within six months from the end of that year and obtain a report of such audit in the prescribed or duly signed and verified by such Accountant and setting forth such particulars as may be prescribed.
