Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 143] [Entire Act] State of Manipur - Subsection Section 143(2) in Manipur Goods and Services Tax Act, 2017 (2)The responsibility for keeping proper accounts for the inputs or capital goods shall lie with the principal.
