Section 11(8)(ii) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(8)(ii) in Meghalaya Value Added Tax Act, 2003

(ii)Input tax paid or payable in respect of goods taxable under this Act or inputs used for manufacturing of such goods, as the case may be disposed of otherwise than by way of sale.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 11(8)(ii) in Meghalaya Value Added Tax Act, 2003