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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Meghalaya - Subsection

Section 22(2) in Meghalaya Value Added Tax Act, 2003

(2)If the principal on whose behalf commission agents have sold or purchased any goods, shows to the satisfaction of the Commissioner that the tax has been paid by the commission agents on such goods under sub-section (1), the principal shall not be liable to pay the tax against in respect of the same transaction.