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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Meghalaya - Subsection

Section 22(1) in Meghalaya Value Added Tax Act, 2003

(1)Where any persons sells or purchases any taxable goods on behalf of his principal then such person and his principal shall both be jointly and severally liable to pay taxes on the turnover of such sales of purchases.