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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Manipur - Subsection

Section 6(1) in Manipur Goods and Services Tax Act, 2017

(1)Without prejudice to the provisions of this Act, the officers appointed under the Central Goods and Services Tax Act are authorised to be the proper officers for the purposes of this Act, subject to such conditions as the Government shall, on the recommendations of the Council, by notification, specify.