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

State of Meghalaya - Subsection

Section 22(1) in Meghalaya Goods and Services Tax Act, 2017

(1)Every supplier making a taxable supply of goods or services or both in the State, shall be liable to be registered under this Act if his aggregate turnover in a financial year exceeds ten lakh rupees.