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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(3) in Manipur Value Added Tax Act, 2004

(3)Taxable turnover of sale in respect of "Motor Spirit (including aviation turbine fuel, aviation spirit and aviation gasoline) and Diesel Oil", shall be determined and calculated at the first point of sale at the rate or rates specified in Schedule-I.