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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(4) in Meghalaya Value Added Tax Act, 2003

(4)No input tax credit under this section shall be allowed to a registered dealer against his purchases unless the amount of tax has been separately charged and shown in the tax invoice issued to him by a registered dealer from whom purchases of such goods have been made.