Section 8(2)(c) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(2)(c) in Manipur Value Added Tax Act, 2004

(c)in case of sub-clause (ii) and (iii) of clause (b) of sub-section (1), with effect from the date of registration or the date on which he becomes so liable whichever is earlier.

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State of Manipur - Subsection

Section 8(2)(c) in Manipur Value Added Tax Act, 2004