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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(2) in Meghalaya Value Added Tax Act, 2003

(2)The following shall be zero rated sales for the purpose of this Act and shall be eligible for input tax credit;
(a)export from India;
(b)sales to Special Economic Zones;
(c)supplies from Domestic Tariff Area to Export Orientated Unit Electronic Hardware Technology Park/Software Technology Park Units for the purpose export only.