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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Meghalaya - Subsection

Section 20(3) in Meghalaya Value Added Tax Act, 2003

(3)In case of goods returned or rejected by the purchaser, a credit note shall be issued by the selling dealer to the purchaser and a debit note will be issued by the purchaser to the selling dealer containing particulars of the transaction as prescribed.