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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Meghalaya - Subsection

Section 20(2) in Meghalaya Value Added Tax Act, 2003

(2)Where tax invoice has been issued and the tax chargeable under this Act in respect of the sale exceeds amount of tax charged in that tax invoice, the registered dealer making the sale shall provide the purchaser with a debit note containing the requisite particular as prescribed.