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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(4)(b) in Meghalaya Value Added Tax Act, 2003

(b)Recovery of any financial loss caused to the State Government due to negligence or default in not making proper use of, or not keeping in safe custody, blank or unsaved forms of way bill.