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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Manipur - Subsection

Section 87(1)(c) in Manipur Value Added Tax Act, 2004

(c)by a sales tax practitioner who possesses the prescribed qualifications and is entered in the list which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2), or