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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(1) in Meghalaya Value Added Tax Act, 2003

(1)For the purpose of calculating net tax payable by a registered dealer for a period, the input tax credit as determined under sub-section (1) of section 11 shall be allowed set off against the tax by the registered dealer in respect of all taxable sales other than sales, as may be prescribed, made during that period.