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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(2) in Meghalaya Value Added Tax Act, 2003

(2)Subject to provisions of section 11, the net tax payable by a registered dealer for a period is to be calculated according to the following formula namely;Where 'A' is the aggregate of the tax payable by the registered dealer during the period and 'B' is the total input tax credit for the period.