Section 8(5) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 8] [Entire Act]

(5)For the purpose of this Act, taxable limit means in relation to any dealer who -

(a) imports forsale any goods into the State of Manipur on his own behalf or onbehalf of his principal	NIL,
(b) manufactures or produces any goods for sale	Rs.4,00,000/-,
(c) is engaged in any other business other thanclause (a) and (b)	Rs.3,00,000/-,
(d) is involved in the execution of workscontract	Rs. 50,000/-.

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