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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Meghalaya - Subsection

Section 115(2) in Meghalaya Value Added Tax Act, 2003

(2)The application for the certificate required under sub-section (1) shall be made by the dealer referred to in that sub-section to the Commissioner and shall be in such form and shall contain such particular as may be prescribed.