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 5] [Entire Act] State of Manipur - Subsection Section 5(5) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962 (5)No dealer shall carry on business in taxable goods without, or otherwise than in accordance, with the terms of, a certificate of registration.
