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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Manipur - Subsection

Section 23(2) in Manipur Value Added Tax Act, 2004

(2)Where the tax invoice has been issued and the tax payable under this Act in respect of the sales exceeds the amount of tax charged in that tax invoice the registered dealer making the sale shall provide the purchaser with a debit note containing the requisite particulars as may be prescribed.