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[Cites 0, Cited by 0] [Section 91(9)] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(9)(e) in Meghalaya Value Added Tax Act, 2003

(e)Voluntarily obstructs any Officer making inspection or search or seizure under section 84. Shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine.