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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Manipur - Subsection

Section 17(6) in Manipur Value Added Tax Act, 2004

(6)Notwithstanding anything contained in sub-section 17(5), sales of goods made to UNO or foreign diplomatic missions or consulates shall not be exempted:Provided that the tax paid by such organizations/institutions on their purchases will be refunded in full in the manner prescribed.