Section 8(6)(a) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(6)(a) in Manipur Value Added Tax Act, 2004

(a)except as otherwise expressly provided, the turnover of all sales or purchases as the case may be, shall be taken, whether such sales or purchases are taxable or not, and

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State of Manipur - Subsection

Section 8(6)(a) in Manipur Value Added Tax Act, 2004