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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Meghalaya - Subsection Section 13(2)(i) in Meghalaya Goods and Services Tax Act, 2017 (i)the supply shall be deemed to have been made to the extent it is covered by the invoice or, as the case may be, the payment;