Section 62(1)(iii) in Meghalaya Value Added Tax Act, 2003

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State of Meghalaya - Subsection

Section 62(1)(iii) in Meghalaya Value Added Tax Act, 2003

(iii)Where such sales or purchase takes place in the course of import of goods into the territory of India or export of goods out of the territory of India.

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State of Meghalaya - Subsection

Section 62(1)(iii) in Meghalaya Value Added Tax Act, 2003