Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Meghalaya - Subsection

Section 39(2) in Meghalaya Goods and Services Tax Act, 2017

(2)A registered person paying tax under the provisions of section 10 shall, for each quarter or part thereof, furnish, in such form and manner as may be prescribed, a return, electronically, of inward supplies of goods or services or both, tax payable and tax paid within eighteen days after the end of such quarter.