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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Meghalaya - Subsection

Section 37(1) in Meghalaya Value Added Tax Act, 2003

(1)No person who is not registered dealer shall collect in respect of any sale of goods by him in the State of Meghalaya any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with the provisions of this Act and the Rules made there under and not beyond the rate specified.