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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Manipur - Subsection

Section 53(1) in Manipur Value Added Tax Act, 2004

(1)The Government may by a notification published in the Official Gazette provide for a scheme of composition subject to such conditions and restrictions as may be provided therein, of tax payable by those dealers who are engaged in the business of selling at retail any goods or merchandise.