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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(1)(c) in Meghalaya Value Added Tax Act, 2003

(c)May seize and confiscate any goods not accounted for and seize any books or records that, in his opinion, afford evidence that may be material in determining the liability of any person under this Act.