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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Meghalaya - Subsection

Section 35(2) in Meghalaya Goods and Services Tax Act, 2017

(2)Every owner or operator of warehouse or godown or any other place used for storage of goods and every transporter, irrespective of whether he is a registered person or not, shall maintain records of the consigner, consignee and other relevant details of such goods as may be prescribed.