Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113] [Entire Act] State of Meghalaya - Subsection Section 113(1) in Meghalaya Value Added Tax Act, 2003 (1)The State Government may, by notification, make rules with prospective or retrospective effect, for carrying out the purposes of this Act.
