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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(1) in Meghalaya Value Added Tax Act, 2003

(1)A local authority, a body corporate, a company, any co-operative society or other society or a club, a firm, a Hindu undivided family or other association of persons which carries on such business: