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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Manipur - Subsection

Section 91(1) in Manipur Value Added Tax Act, 2004

(1)A registered dealer who would have continued to be so liable to pay tax under the repealed Act and who makes an application for registration in terms of this Act, shall be deemed to be a registered dealer till a fresh registration is granted to him under this Act.