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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Manipur - Subsection

Section 67(2) in Manipur Value Added Tax Act, 2004

(2)In order to make effective the said system, the State Government may from time to time make resolutions for regulating the interactions between the dealers, authorities appointed or constituted under this Act and the Government Treasury.