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] [Section 10] [Entire Act] State of Manipur - Subsection Section 10(i) in Manipur Value Added Tax Act, 2004 (i)from a registered dealer in the circumstances in which no tax under section 9 is payable by that registered dealer on the sale price of such goods, or
