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State of Meghalaya - Section

Section 32 in Meghalaya Goods and Services Tax Act, 2017

32. Prohibition on unauthorised collection of tax.

(1)A person who is not a registered person shall not collect in respect of any supply of goods or services or both any amount by way of tax under this Act.
(2)No registered person shall collect tax except in accordance with the provisions of this Act or the rules made thereunder.