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State of Manipur - Section

Section 88 in Manipur Value Added Tax Act, 2004

88. Declaration of stock of goods held on the appointed day.

- The Commissioner may, by notification in the Official Gazette, require that any class of registered dealers as may be specified in the notification declare such details regarding the stock of goods held by them on the day immediately preceding the appointed day (the date on which this Act comes into force) in such manner and with such particulars and to such authority.