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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Manipur - Subsection

Section 10(c) in Manipur Value Added Tax Act, 2004

(c)used or consumed in the manufacture of goods, such manufactured goods are disposed of otherwise than by way of sale in the State of Manipur or in the course of inter-State trade and commerce or export out of the territory of India; or