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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Meghalaya - Subsection

Section 88(1) in Meghalaya Value Added Tax Act, 2003

(1)If a registered dealer sell any goods to any person, he shall issue to the purchaser a serially numbered tax invoice in the prescribed form, signed and dated by him or his regular employee showing such particulars as may be prescribed, and he shall also keep a counterfoil or duplicate of such cash memorandum or bill, duly signed and dated; or