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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(1) in Manipur Value Added Tax Act, 2004

(1)If the input tax credit of a registered dealer (other than an exporter selling goods outside the territory of India) determined under section 17 of this Act for a period exceeds the tax liability for that period, the excess credit shall be set off against any outstanding tax, penalty or interest under this Act.