Section 116(2)(g) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Meghalaya - Subsection

Section 116(2)(g) in Meghalaya Value Added Tax Act, 2003

(g)Where a tax has been levied under any of the provisions of the repealed Act in respect of the sale or purchase of declared goods within the meaning of the section 14 of the Central Sales Tax Act, 1956 (74 of 1956), or any goods specified in Schedule IV before the appointed day, no tax shall be levied under this Act on sale or purchase of such goods on or after appointed day;

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State of Meghalaya - Subsection

Section 116(2)(g) in Meghalaya Value Added Tax Act, 2003