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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Manipur - Subsection

Section 66(3) in Manipur Value Added Tax Act, 2004

(3)Where any goods are in movement within the territory of the State of Manipur, an officer empowered by the State Government in this behalf may stop the vehicle or the carrier or the person carrying such goods, for inspection, at any place within his jurisdiction and provisions of subsection (2) shall mutatis mutandis apply.