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[Cites 0, Cited by 0] [Section 2(62)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(62)(d) in Meghalaya Goods and Services Tax Act, 2017

(d)the tax payable under the provisions of the Central Goods and Services Tax Act, but does not include the tax paid under the composition levy;