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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Manipur - Subsection

Section 64(4) in Manipur Value Added Tax Act, 2004

(4)For the purposes of sub-section (2) or sub-section (3) the Commissioner may enter and search any place of business of any dealer or any other place where the Commissioner has reason to believe that the dealer keeps or is for the time being keeping any account, registers or documents of his business or stock of goods relating to his business.