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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Meghalaya - Subsection

Section 49(2) in Meghalaya Value Added Tax Act, 2003

(2)The Commissioner shall, in the prescribed manner, refund to consolates and specialized agencies of the United Nations the amount of tax paid or payable on the purchases of goods in Meghalaya, on being satisfied that goods so purchased were for their personal of official use as may be prescribed.