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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Manipur - Subsection

Section 65(6) in Manipur Value Added Tax Act, 2004

(6)The Commissioner, in exercise of the powers under this section shall, under no circumstances, remove or cause to be removed from the place where he has entered, any books of accounts and other documents or any cash, stock or other valuable article or thing.