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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(78) in Meghalaya Goods and Services Tax Act, 2017

(78)"non-taxable supply" means a supply of goods or services or both which is not leviable to tax under this Act or under the Integrated Goods and Services Tax Act or under the Union Territory Goods and Services Tax Act;