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] [Entire Act] State of Meghalaya - Section Section 72 in Meghalaya Value Added Tax Act, 2003 72. Burden of proof. - The burden of providing that any turnover of goods is exempt from or that there is no liability or obligation under Act shall be on the person objecting.
