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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Manipur - Subsection

Section 30(2) in Manipur Value Added Tax Act, 2004

(2)Notwithstanding anything contained in sub-section (1), a registered dealer who has been permitted by the Commissioner to pay presumptive tax under section 21 shall not collect any sum by way of tax on the sale of goods during the period to which such payment relates.