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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(1) in Manipur Value Added Tax Act, 2004

(1)The net tax payable by a registered dealer for a tax period shall be the difference between the output tax plus purchase tax, if any, and the input tax, which can be determined from the following formula :Net tax payable = (0+P)-IWhere '0' denotes the output tax payable for any tax period as determined under section 14, 'P' denotes the purchase tax paid by a registered dealer for any tax period as determined under section 10 and 'I' denotes the input tax paid or payable for the said tax period as determined under section 15.