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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

State of Meghalaya - Subsection

Section 174(1)(vi) in Meghalaya Goods and Services Tax Act, 2017

(vi)The Meghalaya Value Added Tax Act, 2003 (Act No. 2 of 2005) except in respect of goods substituted by the One Hundredth and First Amendment Act 2016 in Entry 54 of the State List of the Seventh Schedule to the Constitution;