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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(2) in Meghalaya Value Added Tax Act, 2003

(2)The Commissioner may, by order in writing and for good or sufficient reason to be accorded therein, demand from any person after than a registered dealer, who imports into Meghalaya any consignment of goods, a reasonable security for ensuring that there is no evasion of tax.