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State of Meghalaya - Section

Section 12 in Meghalaya Value Added Tax Act, 2003

12. Reverse tax credit.

- If goods are purchased intended for use specified in sub-section (1) of Section 11 and are subsequently used fully or partly for purpose other those specified under the said sub-section, the input tax credit availed at the time of such purchase, calculated in such manner as may be prescribed, shall be reduced from the tax credit for the period which the said utilisation otherwise has taken place.