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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Manipur - Subsection

Section 55(7) in Manipur Value Added Tax Act, 2004

(7)Tax invoice shall be issued in triplicate. The original and the first copy shall be issued to the purchaser or the person taking delivery of the goods, as the case may be, and the second copy shall be retained by the selling dealer.