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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Manipur - Subsection

Section 61(1) in Manipur Value Added Tax Act, 2004

(1)Where any person sells or purchases any taxable goods on behalf of his principal then such person and his principal shall be both jointly and severally liable to pay taxes on the turnover of such sales or purchases.