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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Meghalaya - Subsection

Section 49(2) in Meghalaya Goods and Services Tax Act, 2017

(2)The input tax credit as self-assessed in the return of a registered person shall be credited to his electronic credit ledger, in accordance with section 41, to be maintained in such manner as may be prescribed.