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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xxiv) in Meghalaya Value Added Tax Act, 2003

(xxiv)"Persons" includes an individual, a joint family, a company, a firm, an association of persons of a body of individuals, whether incorporated or not: the Central Government of the State Government or the Government of any other State or Union Territory in India and a local authority: