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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Meghalaya - Subsection

Section 109(2) in Meghalaya Goods and Services Tax Act, 2017

(2)The constitution and jurisdiction of the State Bench and the Area Benches located in the State shall be governed as per section 109 of the Central Goods and Services Tax Act or the rules made thereunder.