Section 11(9)(b) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 11(9)] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(9)(b) in Meghalaya Value Added Tax Act, 2003

(b)No input tax credit shall be allowed against tax paid or payable on goods remaining unsold at the time of stoppage or closure of business and if a dealer has already taken any input tax credit against purchase of such stock of goods, there shall be reverse tax credit on the date of stoppage of closure of such business.

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State of Meghalaya - Subsection

Section 11(9)(b) in Meghalaya Value Added Tax Act, 2003