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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Manipur - Subsection

Section 54(5) in Manipur Value Added Tax Act, 2004

(5)If the Commissioner is satisfied that any dealer is not in a position to maintain accounts in accordance with the provisions of sub-section (1), he may, for reasons to be recorded in writing, exempt such dealer from the operation of the provisions of the said sub-section.