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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Manipur - Subsection

Section 55(10) in Manipur Value Added Tax Act, 2004

(10)Where such dealer is party to any appeal, or revision under this Act he shall retain, until the appeal or revision is finally disposed of, every record and accounts that pertain to the subject matter of the appeal or revision.