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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(2) in Meghalaya Value Added Tax Act, 2003

(2)Subject to such rules as may be prescribed and for reasons to be recorded in writing, the Commissioner may, upon application revise any order passed by a person appointed under sub-section (1) of section 25 to assist him.