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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(2)(b) in Manipur Value Added Tax Act, 2004

(b)sales of goods which are shown to the satisfaction of the Commissioner to have taken place-
(i)in the course of inter-State trade or commerce, or
(ii)outside Manipur,
(iii)in the course of the import of the goods into or export of the goods out of the territory of India.