Section 116(4) in Meghalaya Value Added Tax Act, 2003
(4)Where an industrial unit is already in the Pipeline and which would have enjoyed the benefit of tax exemption under the Meghalaya Industries (Sale Tax Exemption) Scheme, 2001 notified under the provisions of the repealed Acts, for a specified period had the Act not come into force, may be allowed any other benefit payable under this Act for a period of entitlement in a manner to be prescribed by Government.Explanation. - Industries in the pipeline would only include those granted exemptions prior to 31st March, 2003
