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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xxiii) in Meghalaya Value Added Tax Act, 2003

(xxiii)"Output Tax" in relation to any person means the tax charged in chargeable in respect of sale or supply of goods made by the person: