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 9] [Entire Act] State of Meghalaya - Subsection Section 9(1) in Meghalaya Value Added Tax Act, 2003 (1)Output tax in relation to a registered dealer means the tax payable under this Act in respect on any sale of goods by that dealer in the course of his business.
