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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(2) in Meghalaya Value Added Tax Act, 2003

(2)A registered dealer who intends to claim input credit under sub-section (i) shall, for the purpose of determining the amount of input tax credit maintain accounts, evidence and such other records as may be prescribed in respect of the purchases and sales made by him in Meghalaya.