Section 140(1)(iii) in Meghalaya Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Meghalaya - Subsection

Section 140(1)(iii) in Meghalaya Goods and Services Tax Act, 2017

(iii)[where the said amount of credit relates to goods sold under notification issued by the Government claiming refund of value added tax paid thereon]:

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State of Meghalaya - Subsection

Section 140(1)(iii) in Meghalaya Goods and Services Tax Act, 2017