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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Meghalaya - Subsection

Section 76(2)(a) in Meghalaya Value Added Tax Act, 2003

(a)Carry within him the records of the goods including "Challan" bills of sale or dispatch memos and prescribed declaration form or way bill duly filled in and signed by the consignor of goods carried.