Section 9(2)(c) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(2)(c) in Manipur Value Added Tax Act, 2004

(c)in case of turnover of sales in relation to work contract, the charges towards labour, services and other like charges and subject to such conditions as may be prescribed:

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State of Manipur - Subsection

Section 9(2)(c) in Manipur Value Added Tax Act, 2004