Section 62(2)(iii) in Meghalaya Value Added Tax Act, 2003

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

State of Meghalaya - Subsection

Section 62(2)(iii) in Meghalaya Value Added Tax Act, 2003

(iii)In the course of import of goods into the territory of India or export of goods out of the territory of India, shall be determined in accordance with the provision of section 3, section 4, and Section 5 of the Central Sales Tax Act, 1956.

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State of Meghalaya - Subsection

Section 62(2)(iii) in Meghalaya Value Added Tax Act, 2003