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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Meghalaya - Subsection

Section 52(3) in Meghalaya Value Added Tax Act, 2003

(3)For the purpose of tax audit and the sub-section (1) the Commissioner or any other tax officer directed by him shall examine the correctness of returns held and admissibility of various claims including input tax credit.