Section 2(4)(xxi) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xxi) in Meghalaya Value Added Tax Act, 2003

(xxi)"Non-resident Dealer" means a dealer who effects purchases or sales of any goods in Meghalaya but who has a no fixed of business or residence in Meghalaya:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 2(4)(xxi) in Meghalaya Value Added Tax Act, 2003