Section 116(2)(j) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Meghalaya - Subsection

Section 116(2)(j) in Meghalaya Value Added Tax Act, 2003

(j)The Commissioner or any other authority to whom power in this behalf has been delegated by the Commissioner under the repealed Act may on its or his own motion, review or revise any order passed before the appointed day in accordance with the provisions of that Act.

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State of Meghalaya - Subsection

Section 116(2)(j) in Meghalaya Value Added Tax Act, 2003