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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Manipur - Subsection

Section 5(2) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(2)Where a dealer has more than one place of business whether in the same town or village or in different towns or villages, he shall apply for registration and obtain a separate registration certificate in respect of each such place of business.