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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xxxix) in Meghalaya Value Added Tax Act, 2003

(xxxix)"Taxable Person" means a person who is registered or is liable to be registered for VAT and liable to pay tax under this Act;