Section 15(2)(b) in Meghalaya Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(2)(b) in Meghalaya Goods and Services Tax Act, 2017

(b)any amount that the supplier is liable to pay in relation to such supply but which has been incurred by the recipient of the supply and not included in the price actually paid or payable for the goods or services or both;

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State of Meghalaya - Subsection

Section 15(2)(b) in Meghalaya Goods and Services Tax Act, 2017