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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Meghalaya - Subsection

Section 94(3)(a) in Meghalaya Goods and Services Tax Act, 2017

(a)a "Limited Liability Partnership" formed and registered under the provisions of the Limited Liability Partnership Act, 2012 shall also be considered as a firm;