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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Meghalaya - Subsection

Section 49(6) in Meghalaya Value Added Tax Act, 2003

(6)The Commissioner shall in the prescribed manner refund to a registered dealer, the amount of tax paid or payable on the purchases of goods or input used directly by him in manufacture in Meghalaya, on being satisfied that goods so purchased or manufactured were sold to expert Oriented Units/ Electronic Hardware Technology Park/ Software Technology Park Units for the purpose of export only.