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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Manipur - Subsection

Section 49(2) in Manipur Goods and Services Tax Act, 2017

(2)The input tax credit as self-assessed in the return of are glistered person shall be credited to his electronic credit ledger, in accordance with section 41, to be maintained in such manner as may be prescribed.