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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(1)(a) in Meghalaya Value Added Tax Act, 2003

(a)The sale of goods in the Schedule to be notified in the Official Gazette shall be exempt from tax subject to conditions and exceptions set out therein.