Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Manipur - Subsection Section 18(3) in Manipur Value Added Tax Act, 2004 (3)In case where input tax credit is carried forward, a quarterly credit statement may be submitted by the dealer concerned and the claims may be reconciled accordingly.
