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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(2) in Meghalaya Value Added Tax Act, 2003

(2)No Officer shall exercise the power under sub-section (1) of this section of this Act in respect of residential premises not being shop or business premises without authorisation in writing from the Deputy Commissioner.