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

(k)Any application for the waybill, for the transport of the goods into the State, pending on the day immediately before the appointed day, shall be deemed to have been made under this Act and shall be disposed of in accordance with the provisions of this Act.

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State of Meghalaya - Subsection

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