Section 76(4)(a) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

State of Meghalaya - Subsection

Section 76(4)(a) in Meghalaya Value Added Tax Act, 2003

(a)direct the driver or the person in charge of the vehicle or carrier or of the goods not to part with the goods in any manner including by transporting or re-booking, till a verification is done or an injury is made, which shall not take more than seven days; and

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State of Meghalaya - Subsection

Section 76(4)(a) in Meghalaya Value Added Tax Act, 2003