Section 140(1)(iii) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Manipur - Subsection

Section 140(1)(iii) in Manipur Goods and Services Tax Act, 2017

(iii)where the said amount of credit relates to goods sold under notification No. 5/6/2002-FD(TAX) Pt-I and dated 08/06/2016 claiming refund of value added tax paid thereon (wherever applicable):

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State of Manipur - Subsection

Section 140(1)(iii) in Manipur Goods and Services Tax Act, 2017