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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Manipur - Subsection

Section 30(1) in Manipur Value Added Tax Act, 2004

(1)No person who is not a registered dealer shall collect in respect of any sale of goods by him in the State any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with the provisions of this Act and the Rules made thereunder and not beyond the rate specified.