Section 7(2)(b) in Meghalaya Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(2)(b) in Meghalaya Goods and Services Tax Act, 2017

(b)such activities or transactions undertaken by the Central Government, a State Government or any local authority in which they are engaged as public authorities, as may be notified by the Government on the recommendations of the Council,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 7(2)(b) in Meghalaya Goods and Services Tax Act, 2017