Section 142(10)(a) in Meghalaya Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 142(10)] [Section 142] [Entire Act]

State of Meghalaya - Subsection

Section 142(10)(a) in Meghalaya Goods and Services Tax Act, 2017

(a)Notwithstanding anything contained in section 12, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the Meghalaya Value Added Tax Act, 2003

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State of Meghalaya - Subsection

Section 142(10)(a) in Meghalaya Goods and Services Tax Act, 2017