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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(3) in Meghalaya Value Added Tax Act, 2003

(3)The Commissioner may, by order in writing and for good and sufficient reason, demand from any person or a dealer a reasonable security for proper use and safe custody of the form referred to in sub-section (2) of Section 75 and obtained from the prescribed authority.