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State of Meghalaya - Section

Section 14 in Meghalaya Value Added Tax Act, 2003

14. Input tax credit exceeding tax liability.

(1)If a registered dealer's (other than an exporter) input tax credit determined under section 11 for a period exceed tax liability for that period, the excess may be set off against any outstanding tax under this Act.
(2)The excess input tax credit after adjustment under sub-section (1) of Section 11 may be carried forward as an input credit to the following period or periods.