Section 173 in Meghalaya Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act;(i)In the Meghalaya Municipal Act (Assam Act 1956, as adapted by Meghalaya), after the existing clause (o) of sub-section (1) of Section 68 the following shall be inserted, namely:-(p)A tax on Entertainments and Amusements.
