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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Manipur - Subsection

Section 10(d) in Manipur Value Added Tax Act, 2004

(d)used or consumed otherwise, and such tax shall be levied at the same rate at which tax under section 9 would have been levied on the sale of such goods within the State on the date of such purchase.