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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Manipur - Subsection

Section 55(9) in Manipur Value Added Tax Act, 2004

(9)Every dealer referred to in sub-section (1) shall preserve books of account including tax invoices and retail invoices until the expiry of five years after the end of the year to which they relate or for such other period as may be prescribed or until the assessment reaches its finality whichever is later.