Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(3)(d) in Meghalaya Goods and Services Tax Act, 2017

(d)a registered person shall, on receipt of advance payment with respect to any supply of goods or services or both , issue a receipt voucher or any other document, containing such particulars as may be prescribed, evidencing receipt of such payment;