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

State of Meghalaya - Subsection

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

(f)In connection with an enquiry concerning allegations of corruption or official misconduct against any Government for the audit of receipt and refund of tax. Penalty or interest under this Act.