Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Manipur - Section Section 78 in Manipur Value Added Tax Act, 2004 78. Burden of proof. - The burden of proving that any turnover of goods is exempt from tax or that thereas no liability or obligation under this Act shall be on the person objecting.
