Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Meghalaya - Subsection Section 32(2) in Meghalaya Value Added Tax Act, 2003 (2)Every dealer who has been registered on application made under this section shall, for so long as his registration remains in force is liable to pay tax under this Act.
