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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Meghalaya - Subsection

Section 113(2) in Meghalaya Value Added Tax Act, 2003

(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the matters which under any provision of this Act are required to be prescribed or to be provided for by the rules.