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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Meghalaya - Subsection

Section 75(2) in Meghalaya Value Added Tax Act, 2003

(2)Subject to the restrictions and conditions prescribed under sub-section (1) or subsection (2), any consignment of good may be transported by any person after he furnishes in the prescribed under manner such particulars in such form obtainable from such authority or in such other form as may be prescribed.