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

State of Meghalaya - Subsection

Section 2(47) in Meghalaya Goods and Services Tax Act, 2017

(47)"exempt supply" means supply of any goods or services or both which attracts nil rate of tax or which may be exempt from tax under section 11, or under section 6 of the Integrated Goods and Services Tax Act, and includes non- taxable supply;