Section 55(4) in Manipur Value Added Tax Act, 2004
(4)The tax invoice issued under sub-section (1) shall contain the following particulars on the original as well as copies thereof -(a)the words 'Tax Invoice' in bold letter at the top of any prominent place;(b)the name, address and registration certificate number of the selling registered dealer;(c)the name, address and registration certificate number of the purchasing registered dealer;(d)an individual serialised number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold and amount of tax charged thereon indicated separately;(f)signature of the selling dealer or his manager or agent, duly authorised by him;(g)the name and address of the printer, and first and last serial number of tax invoices printed and supplied by him to the dealer.
