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

(d)Any dealer, who is no longer liable to pay tax under the repealed Act and whose account, registers or documents has been seized under that Act, shall, continue to be retained in accordance with provisions of that Act on or after appointed day.

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State of Meghalaya - Subsection

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