Section 82(3)(a) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Meghalaya - Subsection

Section 82(3)(a) in Meghalaya Value Added Tax Act, 2003

(a)Received any consignment of taxable goods from any person or dealer in Meghalaya for transport of such consignment to any place outside, or within Meghalaya, or

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State of Meghalaya - Subsection

Section 82(3)(a) in Meghalaya Value Added Tax Act, 2003