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

(h)Any waybill obtained or obtainable by the dealer from any prescribed authority or any declaration furnished or to be furnished by or to the dealer under any of the Acts so repealed or the rules made there under in respect of any sale of goods before the appointed day shall be valid where such waybill is obtained or such waybill is furnished on or after such appointed day.

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State of Meghalaya - Subsection

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