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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Meghalaya - Subsection

Section 99(3)(b) in Meghalaya Value Added Tax Act, 2003

(b)In connection with any such or proceeding in a civil court to which the State Government or any person appointed under this Act is a party and when relates to any matter arising out of any proceeding under this Act.