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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Manipur - Subsection

Section 59(3) in Manipur Value Added Tax Act, 2004

(3)The statement furnished under this sub-section shall also contain the name and address with designation in relation to the business of such persons who are authorized to receive notice and other documents under this Act and such receipt of notice and other documents shall be binding on the dealer.