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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Manipur - Subsection

Section 17(10)(ii) in Manipur Value Added Tax Act, 2004

(ii)who has been permitted by the Commissioner to make payment of presumptive tax at a percentage of the turnover of sales in lieu of tax as provided under section 21 ;