Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Meghalaya - Subsection Section 18(3) in Meghalaya Value Added Tax Act, 2003 (3)If the said opening stock of goods.(a)has suffered tax under the Meghalaya Finance (Sales Tax) Act, and(b)is intended to be used for the purposes specified in sub-section (1) of Section 11.
