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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(3) in Meghalaya Value Added Tax Act, 2003

(3)Nothing in this section will apply to a dealer who is a manufacturer or who is an importer or who has purchased any goods from a registered dealer whose sales of the said goods are not liable to tax under the provisions of this Act.